Gujarat High Court
Deepak Nitrite Limited vs Regional Provident Fund Commissioner on 9 October, 2018
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/LPA/778/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 778 of 2017
In SPECIAL CIVIL APPLICATION NO. 1313 of 2011
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DEEPAK NITRITE LIMITED
Versus
REGIONAL PROVIDENT FUND COMMISSIONER
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Appearance:
MR KM PATEL, SENIOR ADVOCATE with MR.VARUN K.PATEL(3802) for
the PETITIONER(s) No. 1
MS E.SHAILAJA(2671) for the RESPONDENT(s) No. 1
NOTICE SERVED(4) for the RESPONDENT(s) No. 2
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 09/10/2018
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard Mr. K. M. Patel, Senior Advocate, learned counsel with Mr. Varun Patel, learned advocate for the appellant and Ms. E. Shailja, learned advocate for the respondent No.1. Despite service of notice, there is no appearance on behalf of the respondent No.2.
2. Having heard the learned counsel for the respective parties, the court is of the view that the matter requires consideration. Hence, ADMIT.
(HARSHA DEVANI, J) (A. S. SUPEHIA, J) Z.G. SHAIKH Page 1 of 1