Rajasthan High Court - Jodhpur
Shyam Sunder Bhati vs The Union Of India on 9 November, 2021
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12010/2020
Shiv Kumar Jain
----Petitioner
Versus
The Union Of India
----Respondent
Connected With
1. S.B. Civil Writ Petition No. 12046/2020
2. S.B. Civil Writ Petition No. 12365/2020
3. S.B. Civil Writ Petition No. 12366/2020
4. S.B. Civil Writ Petition No. 12559/2020
5. S.B. Civil Writ Petition No. 12650/2020
6. S.B. Civil Writ Petition No. 12651/2020
7. S.B. Civil Writ Petition No. 12710/2020
8. S.B. Civil Writ Petition No. 12711/2020
9. S.B. Civil Writ Petition No. 12777/2020
10. S.B. Civil Writ Petition No. 12834/2020
11. S.B. Civil Writ Petition No. 12876/2020
12. S.B. Civil Writ Petition No. 13114/2020
13. S.B. Civil Writ Petition No. 13284/2020
14. S.B. Civil Writ Petition No. 13289/2020
15. S.B. Civil Writ Petition No. 13299/2020
16. S.B. Civil Writ Petition No. 13622/2020
17. S.B. Civil Writ Petition No. 747/2021
18. S.B. Civil Writ Petition No. 806/2021
19. S.B. Civil Writ Petition No. 901/2021
20. S.B. Civil Writ Petition No. 903/2021
21. S.B. Civil Writ Petition No. 1075/2021
22. S.B. Civil Writ Petition No. 1076/2021
23. S.B. Civil Writ Petition No. 1077/2021
24. S.B. Civil Writ Petition No. 1825/2021
25. S.B. Civil Writ Petition No. 1830/2021
26. S.B. Civil Writ Petition No. 2155/2021
27. S.B. Civil Writ Petition No. 2351/2021
28. S.B. Civil Writ Petition No. 3437/2021
For Petitioner(s) : Mr. B.P. Mathur.
Mr. Rishabh Tayal.
For Respondent(s) : Mr. Y.P. Khileree.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 09/11/2021 (Downloaded on 09/11/2021 at 08:27:15 PM) (2 of 2) [CW-12010/2020] Learned counsel for the parties submit that the issue raised in the present writ petition is pending consideration before the Larger Bench of the Hon'ble Supreme Court in The Employees Provident Fund Organisation & Etc. v. Sunil Kumar B. & Etc. :
Special Leave Petition (C) Nos. 8658-8659 of 2019 and other connected matters.
In view of the submissions made, the writ petitions are adjourned sine die to be listed once the issue is resolved by the Hon'ble Supreme Court.
Either of the parties may make an application for listing of the present writ petition alongwith connected matters.
It would not be required for the counsel to file application in all the matters.
(ARUN BHANSALI),J 92 to 120-Rmathur/-
(Downloaded on 09/11/2021 at 08:27:15 PM)
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