Delhi High Court - Orders
Central Board Of Trustees, Epfo vs Manor Travels Private Ltd on 21 October, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DEVANSHU
JOSHI
Signing Date:22.10.2021 17:20:19
$~ 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13626/2018 & CM APPL. 53107/2018
CENTRAL BOARD OF TRUSTEES, EPFO ..... Petitioner
Through: Mr. Anuj Kumar Sharma, Advocate.
(M:8076629401)
versus
MANOR TRAVELS PRIVATE LTD ..... Respondent
Through: Mr. Harvinder Singh, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 21.10.2021
1. This hearing has been done through hybrid mode.
2. This matter has been taken up today as 18th October, 2021 was declared holiday.
3. The pleadings are complete in this matter.
4. Mr. Singh, ld. Counsel appearing for the Respondent, points out that an enquiry report of the Enforcement Officer along with various annexures is available with the Petitioner, but a copy thereof has not been supplied to him, and was also not part of the record of the Appellate Tribunal. Let the said Report along with annexures be filed on record by ld. Counsel for Petitioner, with advance copy to ld. Counsel for Respondent. In addition, the ld. Counsel for Petitioner shall ensure that all the relevant records from the records of the EPFAT are filed before this Court in order to enable this Court to hear the matter finally.
5. List for hearing on 15th February, 2022 in the main list.
PRATHIBA M. SINGH, J.
OCTOBER 21, 2021/dk/Ad