Gujarat High Court
Regional Provident Fund Commissioner vs Deepak Nitrite Limited & on 21 April, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/CA/3573/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 3573 of 2016
In
SPECIAL CIVIL APPLICATION NO. 1313 of 2011
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REGIONAL PROVIDENT FUND COMMISSIONER....Applicant(s)
Versus
DEEPAK NITRITE LIMITED & 1....Respondent(s)
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Appearance:
MS E.SHAILAJA, ADVOCATE for the Applicant(s) No. 1
MR AMRESH N PATEL, ADVOCATE for the Respondent(s) No. 2
MR K.M. PATEL, SENIOR COUNSEL WITH MR VARUN K.PATEL,
ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 21/04/2016
ORAL ORDER
1. Heard Ms. Shailaja, learned advocate for the applicant and Mr. K.M. Patel, learned senior counsel with Mr.Patel, learned advocate for respondent No.1 as well as Mr.A.N. Patel, learned advocate for respondent No.2.
2. Rule. Mr.V.K. Patel, learned advocate for respondent No.1 and Mr.A.N. Patel, learned advocate for respondent No.2 have waived service Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Apr 22 01:45:48 IST 2016 C/CA/3573/2016 ORDER of Rule.
3. Considering the nature of the application, the application is heard today for final order.
4. The main petition was listed on 13.4.2016 and was adjourned to today. Today, along with the application the petition is also listed in view of the order passed on 13.4.2016. Therefore, the petition is taken up for final hearing today. Thus, the request made in the application does not survive / stands granted and the application stands allowed to the extent prayed for in paragraph No.9(B). Therefore, Rule is made absolute to the aforesaid extent.
(K.M.THAKER, J.) Bharat Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Apr 22 01:45:48 IST 2016