Gujarat High Court
Deepak Nitrite Limited vs Regional Provident Fund Commissioner & on 3 May, 2017
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/LPA/778/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 778 of 2017
In SPECIAL CIVIL APPLICATION NO. 1313 of 2011
With
CIVIL APPLICATION NO. 5963 of 2017
In
LETTERS PATENT APPEAL NO. 778 of 2017
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DEEPAK NITRITE LIMITED....Appellant(s)
Versus
REGIONAL PROVIDENT FUND COMMISSIONER & 1....Respondent(s)
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Appearance:
MR KM PATEL, SR. ADVOCATE WITH MR.VARUN K.PATEL, ADVOCATE for
the Appellant(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 03/05/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Notice to the respondents, returnable on 30th June, 2017. There shall be interim relief in terms of prayer para 3(a) of Civil Application No.5963 of 2017 till then.
(R. SUBHASH REDDY, CJ) Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Aug 16 16:09:55 IST 2017 C/LPA/778/2017 ORDER (VIPUL M. PANCHOLI, J.) RADHAN Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Aug 16 16:09:55 IST 2017