Madhya Pradesh High Court
M/S Anand Hospital Research Centre Pvt. ... vs Regional Provident Fund Commissioner on 16 May, 2024
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 7219 of 2022
(M/S ANAND HOSPITAL RESEARCH CENTRE PVT. LTD. Vs REGIONAL PROVIDENT FUND
COMMISSIONER AND OTHERS)
Dated : 16-05-2024
Ms. Kirti Patwardhan, counsel for the petitioner.
Shri Ashirwad Joshi, counsel for respondent No.3.
Shri Prateek Maheshwari, counsel for respondent No.1.
Although the matter was heard finally on 16/05/2024, however, on perusal of the record, it is found that there is some controversy regarding the authority who has passed the impugned order as the counsel for the petitioner has submitted that it has been passed by respondent No.1/Regional Provident Fund Commissioner, whereas respondent No.1 has submitted that it has been passed by the Assessing Officer under Para 26B of the Employees Provident Fund Scheme 1952.
In such circumstances, counsel for the parties are directed to apprise this Court as to the actual designation of the authority who has passed the impugned order, and also, under which provisions of law, the Assessing Officer has been appointed to decide the dispute under Para 26B of the Scheme.
Let the matter be listed in the week commencing 01/07/2024.
(SUBODH ABHYANKAR) JUDGE Moni/krjoshi Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 6/3/2024 2:37:16 PM