Gujarat High Court
Swaminarayan Saw Mill vs Employees Provident Fund Appellate ... on 9 September, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/MCA/2556/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR EXTENTION) NO. 2556 of 2016
In SPECIAL CIVIL APPLICATION NO. 3579 of 2012
SWAMINARAYAN SAW MILL....Applicant(s)
Versus
EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL &
4....Opponent(s)
Appearance:
NANAVATI ASSOCIATES, ADVOCATE for the Applicant(s) No. 1
MR PM LAKHANI, ADVOCATE for the Opponent(s) No. 2
CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 09/09/2016
ORAL ORDER
Heard Mr. Desai, learned advocate for the applicant, and Mr. Lakhani, learned advocate for the opponent.
2. Rule returnable forthwith. Mr. Lakhani, learned advocate, has waived service of rule for the opponent in view of the fact that copy of the application is served to his office since 2.9.2016.
3. In view of the facts and circumstances of the case and with consent of Mr. Lakhani, learned advocate for the opponent, the application is heard for final order today.
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4. In this application, the applicant has prayed, inter alia, that:-
"6a. Your Lordships may be pleased to pass an order/direction modifying its Order dated 09.08.2016 to the extent of extending interim arrangement made by this Hon'ble Court vide its Order dated 09.05.2012 for further period of 4 weeks and grant liberty to the Applicant to file composite Petition in the said period of 4 weeks."
5. Considering the justification offered by the applicant in paragraph Nos.2 to 4 of this application and also having regard to the order dated 9.8.2016, the application is allowed by extending the interim arrangement upto 19.9.2016.
With aforesaid observations, direction and clarification, the application stands disposed of. Rule is made absolute to the aforesaid extent.
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