Himachal Pradesh High Court
M/S H.P. Marketing Processing ... vs . The Regional Provident Fund ... on 4 April, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
M/s H.P. Marketing Processing Corporation Ltd. Vs. The Regional Provident Fund Commissioner & Ors.
CWP No. 4672 of 2021 .
4.4.2022 Present: Mr. Amit Sharma, Advocate, for the petitioner.
Mr. Raman Sethi, Advocate, for respondents No. 1 & 2.
Mr. Sunil Mohan Goel, Advocate, for respondent No. 3.
Mr. V.B. Verma, Central Government Counsel, for respondent No.4.
r CWP No. 4672 of 2021 Reply on behalf of respondent No. 4 is on record, however, reply on behalf of respondent No. 3 is still awaited. Learned counsel for respondent No.3 states that he will file reply during the course of the day, after removing objections, if any. His statement is taken on record. Rejoinder, if any, be filed within four weeks. List on 9th May, 2022.
CMP No. 3631 of 2022Allowed as prayed for. The documents accompanying the application are taken on record. The application stands disposed of.
(Tarlok Singh Chauhan) Judge (Sandeep Sharma) Judge 4th April, 2022 (himani/raman) ::: Downloaded on - 04/04/2022 20:12:47 :::CIS