Union Of India vs Infrastructure Leasing And Financial Services Ltd. & Ors.

Issue Notice. Learned Counsel accepts Notice on behalf of Respondent. Let a Reply be filed within two weeks. Rejoinder, if any, may be filed within further two weeks.

List this I.A. alongwith Company Appeal (AT) No. 346 of 2018 on 07^th July, 2022 at 2:00PM.

Learned Counsel for the Appellant submits that there is one Order dated 12/07/2019 disposing of this Application.

In view of the above no further Orders are required.

Application is closed.

I.A. No. 873 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal. The Trustees of Hindustan Petroleum Corporation Ltd. Employees’ Post-retirement Medical Benefit Fund is permitted to intervene in the matter.

Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.

Application is disposed of accordingly.

I.A. No. 874 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal.

The Trustees of Hindustan Petroleum Corporation Ltd. Provident Fund is permitted to intervene in the matter.

Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.

Application is disposed of accordingly.

I.A. No. 876 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal. Application is allowed.

The Trustees of Hindustan Petroleum Corporation Ltd. Provident Fund is permitted to intervene in the matter.

Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.

Application is disposed of accordingly.

I.A. No. 877 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal. Application is allowed.

The Trustees of Hindustan Petroleum Corporation Ltd. Employees’ Post-retirement Medical Benefit Fund is permitted to intervene in the matter.

Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.

Application is disposed of accordingly.

I.A. No. 966 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal. Application is allowed.

The Trustees of Bharat Petroleum Corporation Ltd. Employees’ Post-retirement Medical Benefits Trust is permitted to intervene in the matter.

Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.

Application is disposed of accordingly.

I.A. No. 997 of 2019, by this Application, Applicant is seeking leave to implead in the Appeal. Application is allowed. The Trustees of Indian Provident Fund of Bharat Petroleum Corporation Ltd. is permitted to intervene in the matter.

Learned Counsel for the Respondent submits that prayers (b) and (c) has become infructuous.

Application is disposed of accordingly.

The Applicant is permitted to intervene in Company Appeal (AT) No. 346 of 2018.

Let Reply be filed to the Application within two weeks.

List this I.A. alongwith Company Appeal (AT) No. 346 of 2018 on 07^th July, 2022 at 2:00PM.

This is an Application, filed on behalf of Times Provident Fund Trust, praying for reliefs which are at Page 8 of the Application.

Sri, Ronak Dhillon appearing for ILFS prays for two weeks time to file the Reply Affidavit. Rejoinder, if any, may be filed within further two weeks.

List this I.A. alongwith Company Appeal (AT) No. 346 of 2018 on 07^th July, 2022 at 2:00PM.

Learned Counsel for the Respondent submits that this Application is already listed on 18^th May, 2022.

List this I.A. alongwith Company Appeal (AT) No. 346 of 2018 on 18^th May, 2022.