Calcutta High Court (Appellete Side)
Mcleod Russel India Limited & Ors vs Rpfc Employees' Provident Fund on 9 July, 2013
Author: Harish Tandon
Bench: Harish Tandon
1
09.7. 13 W.P. 17433 (W) of 2005
Mcleod Russel India Limited & Ors
-vs-
RPFC Employees' Provident Fund
Organisation & Others
Mr. Mihir Kundu ... For Respondent No. 4
Learned advocate for the respondent no. 4 appears and prays for two weeks' time. There is no appearance on behalf of the petitioners.
Let this matter be listed in the supplementary list after two weeks under the heading 'Old Cases'. ac The learned advocate, appearing for the respondent no. 4, is directed to communicate this order to the learned advocate appearing for the petitioners and file affidavit-of-service on the next date.
Put up the matter as directed.
(Harish Tandon, J.)