Karnataka High Court
M/S Malaprabha Co-Operative Spinning ... vs Asst.Provident Fund Commissioner on 12 July, 2013
Author: Aravind Kumar
Bench: Aravind Kumar
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 12TH DAY OF JULY, 2013
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
WRIT PETITION NOS.79431-32/2013 (L-PF)
BETWEEN:
M/S MALAPRABHA CO-OPERATIVE
SPINNING MILLS LTD.,
SOUNDATTI, DIST: BELGAUM
R/BY ITS MANAGING DIRECTOR
VERRANNA B. YALALLI. ...PETITIONER
(BY SRI.V.M.SHEELAVANT, ADV.)
AND:
ASST.PROVIDENT FUND COMMISSIONER
SUB REGIONAL OFFICE,
E.P.F. ORGANIZATION
HUBLI. ...RESPONDENT
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THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE ORDER DTD.30.05.2013 AND 06.06.2013 PASSED BY THE
RESPONDENT CORPORATION PRODUCED AT ANNEXURE-G & H.
THESE WRIT PETITIONS COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
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ORDER
Learned counsel for the petitioners files a memo seeking permission to withdraw the writ petitions with liberty to approach the appellate authority.
Memo is placed on record. Writ petitions are dismissed as withdrawn. Liberty as sought for is granted.
Impugned orders at Annexures-G, H and communication dated 10.05.2012 - Annexure-K are ordered to be returned to the learned counsel appearing for the petitioner on same being substituted by photocopies which are duly attested by the learned counsel.
SD/-
JUDGE Jm/-