Kerala High Court
The Regional Provident Fund ... vs M/S.Harrisons Malayalam Limited on 11 September, 2013
Author: C.K. Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
WEDNESDAY, THE 8TH DAY OF JANUARY 2014/18TH POUSHA, 1935
RP.No. 998 of 2013
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AGAINST THE JUDGMENT IN WP(C)NO. 22713/2013 DATED 11-09-2013
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REVIEW PETITIONER(S):SOLE RESPONDENT:
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THE REGIONAL PROVIDENT FUND COMMISSIONER,
EMPLOYEES PROVIDENT FUND ORGANIZATION,
SUB REGIONAL OFFICE, CHALAKUZHY BUILDING,
CMS COLLEGE ROAD, KOTTAYAM 686 001.
BY ADV. SRI.JOY THATTIL ITTOOP
RESPONDENT(S):WRIT PETITIONER:
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M/S.HARRISONS MALAYALAM LIMITED.,
BRISTOW ROAD, WILLINGTON ISLAND,
COCHIN 003 OWNING SURIANALEE ESTATE,
REPRESENTED BY ITS SENIOR MANAGER - LEGAL.
BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION
ON 08-01-2014, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Kss
C.K. ABDUL REHIM, J.
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R.P No. 998 OF 2013
IN
W.P.(c) No. 22713 OF 2013
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DATED THIS THE 8th DAY OF JANUARY, 2014.
O R D E R
The review petition is filed on the premise that the operating portion of the judgment in paragraph 4 requires clarification regarding that extent of damages reduced by virtue of the judgment.
2. It is hereby clarified that what is intended is rate of damage should be 25% of the amount determined as contribution payable.
3. The Review Petition is allowed and the judgment will stand clarified to the above extent.
Sd/-
C.K. ABDUL REHIM, JUDGE.
AMG True copy P.A to Judge