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Supreme Court - Daily Orders

Central Provident Fund Commissioner vs All India Ongc Ex–Employees Welfare ... on 19 February, 2021

Bench: Uday Umesh Lalit, K.M. Joseph

                                            1

                                                                          Corrected
     ITEM NO.4           Court 4 (Video Conferencing)              SECTION XIV

                          S U P R E M E C O U R T O F      I N D I A
                                  RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)          No(s).    1366/2021

     (Arising out of impugned final judgment and order dated 16-12-2019
     in WPC No. 4137/2018 passed by the High Court Of Delhi At New
     Delhi)

     CENTRAL PROVIDENT FUND COMMISSIONER                        Petitioner(s)

                                           VERSUS

     ALL INDIA ONGC EX–EMPLOYEES WELFARE ASSOCIATION & ORS.Respondent(s)

     (FOR ADMISSION and I.R. and IA No.9495/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.9494/2021-PERMISSION TO FILE
     LENGTHY LIST OF DATES )

     WITH
     Diary No(s). 44506/2019 (XV)
     (FOR ADMISSION and I.R. and IA No.10605/2021-CONDONATION OF DELAY
     IN FILING and IA No.10607/2021-CONDONATION OF DELAY IN REFILING /
     CURING THE DEFECTS and IA No.10606/2021-PERMISSION TO FILE LENGTHY
     LIST OF DATES and IA No.11707/2021-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

      Diary No(s). 44650/2019 (XV)
     (FOR ADMISSION and I.R. and IA No.10567/2021-CONDONATION OF DELAY
     IN FILING and IA No.10569/2021-CONDONATION OF DELAY IN REFILING /
     CURING THE DEFECTS and IA No.10568/2021-PERMISSION TO FILE LENGTHY
     LIST OF DATES and IA No.11699/2021-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

      Diary No(s). 26686/2020 (XV)
     (FOR ADMISSION and I.R. and IA No.12540/2021-CONDONATION OF DELAY
     IN FILING and IA No.12571/2021-PERMISSION TO FILE LENGTHY LIST OF
     DATES   and   IA   No.12572/2021-PERMISSION TO   FILE   ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

      W.P.(C) No. 86/2021 (X)
     (FOR ADMISSION)

      SLP(C) No. 1738/2021 (XIV)
Signature Not Verified

Digitally signed by
     (FOR ADMISSION and I.R. and IA No.12575/2021-PERMISSION TO FILE
Indu Marwah
Date: 2021.02.22

     LENGTHY LIST OF DATES and IA No.12492/2021-PERMISSION TO FILE
11:04:29 IST
Reason:


     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

         SLP(C) No. 1701/2021 (XIV)
                                       2

(FOR ADMISSION and I.R. and IA No.12234/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.12233/2021-PERMISSION TO
FILE LENGTHY LIST OF DATES and IA No.12486/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 19-02-2021 This petition was called on for hearing today.
CORAM :
         HON'BLE MR. JUSTICE UDAY UMESH LALIT
         HON'BLE MR. JUSTICE K.M. JOSEPH

For Petitioner(s)      Mr C. A. Sundaram, Sr Adv.
                        Mr. Siddharth, AOR
                        Ms. Rohini Musa, Adv.
                        Mr. Amit Kumar Agrawal, Adv.

                       Mr. Himanshu Gupta, Advocate
                       Mr. Manoj C. Mishra, AOR

For Respondent(s)      Mr. A. Venayagam Balan, AOR
                       Mr.C.M.Sundaram Iyer, Advocate

                       Mr. Md. Shahid Anwar, AOR

         UPON hearing the counsel the Court made the following
                            O R D E R

Delay condoned.

Issue notice, returnable on 25.02.2021. Dasti in addition.

Affidavit of service shall be filed two days before the returnable date.

Process shall additionally be served through the learned advocate who had appeared on behalf of respondent-association in the High Court.

List alongwith SLP (C) No. 16721-16722/2019 and SLP (C) No. 8658-8659/2019.

Dy. No.46219/2019 is taken on board. List Dy. No.46219/2019 just below SLP (C) No. 16721- 16722/2019 and other connected matters on 25.02.2021. (INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER