Calcutta High Court (Appellete Side)
Mcleod Russel India Limited Co. & Ors vs Regional Provident Fund Commissioner on 23 July, 2013
Author: Harish Tandon
Bench: Harish Tandon
1
06 23.07.13 W.P. 17433 (W) of 2005
akd
Mcleod Russel India Limited Co. & Ors.
Vs.
Regional Provident Fund Commissioner,
Employees' Provident Fund Organization,
Jalpaiguri Region and Sikkim & Ors.
-----------
Mr. Ratnesh Rai, Mr. Anunay Basu.
... for the Petitioners.
Mr. Mihir Kundu.
... for the Respondents.
Learned counsel for the petitioners submits that the point involved in this writ petition had been decided by a Division Bench of this Court in another Writ Petition against which the Special Leave Petition has been admitted by the Apex Court which is pending. Therefore, he seeks for an accommodation till the disposal of the said Special Leave Petition.
In view of the above submission, let this matter be adjourned sine die until disposal of the Special Leave Petition pending before the Apex Court.
Parties are at liberty to pray for inclusion of this matter in the list after the disposal of the said Special Leave Petition.
(HARISH TANDON, J.) 2