THE CENTRAL PROVIDENT FUND COMMISSIONER NEW DELHI Vs. LALA J.R. EDUCATION SOCIETY
LAWS(SC)-2016-9-103
SUPREME COURT OF INDIA
Decided on
September 26,2016
The Central Provident Fund Commissioner New Delhi
Appellant
VERSUS
Lala J.R. Education Society
Respondents
JUDGEMENT
KURIAN, J. -
(1.) Delay condoned.
(2.) Leave granted.
(3.) Appellants are aggrieved since the application filed under Order VII, Rule 11, CPC has been rejected.;
(2.) Leave granted.
(3.) Appellants are aggrieved since the application filed under Order VII, Rule 11, CPC has been rejected.;
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