Gujarat High Court
Employees vs Tipco on 27 February, 2012
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCA/127/2012 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 127 of
2012
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EMPLOYEES
PROVIDENT FUND ORGANISATION THRO.ITS ASSISTANT - Petitioner(s)
Versus
TIPCO
INDUSTRIES LIMITED THRO ITS AUTHORIZED SIGNATORY - Respondent(s)
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Appearance :
MRS
VASAVDATTA BHATT for Petitioner(s) : 1,
MR RV DESAI for
Respondent(s) : 1,
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 27/02/2012
ORAL ORDER
Mr. Desai, learned advocate for the respondent, has requested for time on the ground that the respondent wants to file reply affidavit.
The petition arises from the orders passed by the Competent Authority under Section 7(A) of the Employees' Provident Fund & Misc. Provisions Act, 1952 and/or the order passed by the Appellate Tribunal. Thus, the impugned orders are to be assailed or supported on the basis of the material obtaining on record and that therefore, question of filing of any affidavit does not arise. However, with a view to allowing time to the learned advocate for the respondent to prepare his case, the matter is adjourned with clarification that, at this stage, there is no scope for filing reply affidavit.
S.O. to 2.3.2012.
(K.M.Thaker, J.) kdc Top