Calcutta High Court (Appellete Side)
M/S. Allied Electrical & Switch Fuses & ... vs Assistant Provident Fund Commissioner ... on 21 August, 2015
Author: I.P. Mukerji
Bench: I.P. Mukerji
01 21.08.15 W.P. 9445 (W) of 2003 M/s. Allied Electrical & Switch Fuses & Ors.
Vs. Assistant Provident Fund Commissioner & Ors.
Mr. Prafulla Kumr Ghosh .... For the Applicant.
Mr. Anil Kumar Gupta ... For the P.F. Authority.
Re: C.A.N. 8288 of 2015.
Sufficient cause is shown. The order dated 11th August, 2015 is set aside. The writ application being W.P. 9445(W) of 2003 is restored to its original file and number.
The interim order existing on the date of dismissal is reinstated with effect from today.
The present application for restoration being C.A.N. 8288 of 2015 is allowed.
Urgent certified photocopy of this order, if applied for, be supplied to the parties on priority basis.
( I.P. Mukerji, J.) S.D.