Gauhati High Court
Nandeswar Gogoi vs Employee'S Provident Fund ... on 30 September, 2019
Author: Nelson Sailo
Bench: Nelson Sailo
Page No.# 1/2
GAHC010023472015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 6326/2015
1:NANDESWAR GOGOI
S/O. LT. SOOMESWAR GOGOI, R/O. EAST MILANNAGAR RATANPUR
WITHIN THE JURISDICTIION OF DIBRUGARH P.S., ATTRONEY FOR SMT.
PHULESWARI GOGOI, EAST MILAN NAGAR, DIBRUGARH- THE
PROPRIETOR OF JYOTI BIDYAPITH, DIBRUGARH, DIST. DHUBRUGARH,
ASSAM.
VERSUS
1:EMPLOYEE'S PROVIDENT FUND ORGANIZATION
HAVINT ITS N.E.R., SUB-REGIONAL OFFICE AT HIJUGARI, A.T. ROAD,
TINSUKIA-786125.
2:THE P.F. COMMISSIONER
THROUGH- THE EMPLOYEES P.F. ORGANIZATION
SUB-REGIONAL OFFICE AT HIJUGARI
A.T. RD.
TINSUKIA-786125.
3:THE ASSESSING OFFICER
E.P.F. ORGANIZATION
PRAKASH BAZAR
GNB RD.
TINSUKIA-786125.
4:THE RECOVERY OFFICER
E.P.F. ORGANIZATION
SUB-REGIONAL OFFICE
TINSUKIA
PRAKASH BAZAR
GNB RD.
TINSUKIA-786125
Advocate for the Petitioner : MR.T BARUAH
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Advocate for the Respondent : MRD N BHATTACHARYAR-1-4
BEFORE
HON'BLE MR. JUSTICE NELSON SAILO
ORDER
30.09.2019 Ms. S. Hasmuk, the learned counsel appearing on behalf of Mr. C. Baruah for the petitioner submits that since Mr. C. Baruah has some personal difficulties today, she submits that the petitioner shall file rejoinder affidavit against the affidavit-in-opposition filed by the respondent No. 5 on 03.03.2018.
List this case again after the ensuing Puja Vacation.
Interim order passed earlier shall continue till then.
JUDGE Comparing Assistant