Punjab-Haryana High Court
The Board Of Trustees Through Rpfc ... vs Employees Provident Fund Appellant ... on 3 April, 2018
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
228 CWP-13806-2015 (O&M)
Date of decision:03.04.2018
The Board of Trustees through Regional Provident Fund Commissioner,
Jalandhar
... Petitioner
Versus
Employee Provident Fund Appellant Tribunal and another
....Respondents
CORAM: HON'BLE MR. JUSTICE P.B. BAJANTHRI
Present: Mr. Sanjay Tangri, Advocate for the petitioner.
Ms. Ranjana Shahi, Senior Panel Counsel and
Mr. Arun Gosain, Central Government Counsel
for respondent-UOI.
None for respondent No.2.
P.B. BAJANTHRI, J. (ORAL)
Learned counsel for the respondents have stated that previous order dated 23.02.2018 has been complied. In view of later development that Central Government has made alternative arrangement for hearing the pending appeals by the EPFAT now CGIT, therefore, petitioner is permitted to make necessary application before the Tribunal. If such application is made, Tribunal is hereby directed to consider the same and decide appeal within a reasonable period.
With the above observation, petition stands disposed of.
03.04.2018 ( P.B.BAJANTHRI )
pooja saini JUDGE
Whether speaking/reasons Yes/No
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