Delhi High Court - Orders
M/S Hindustan Prefab Limited vs Employees Provident Fund Organization ... on 26 September, 2023
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EFA(COMM) 8/2023
M/S HINDUSTAN PREFAB
LIMITED ..... APPELLANT
Through: Mr. Varun Nischal, Mr.
Shubham Sharma, Advs.
& Mr. Mukesh Kumar,
Legal In-Charge
versus
EMPLOYEES PROVIDENT FUND ORGANIZATION
THROUGH CENTRAL PROVIDENT FUND
COMMISSIONER ..... RESPONDENT
Through: Mr. Siddharth, ASC for
EPFO with Mr. Amit
Kumar Agrawal, Adv.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 26.09.2023 CM APPL. 49955/2023 (for exemption)
1. Exemptions allowed, subject to all just exceptions.
2. The application stands disposed of.
CM APPL. 49954/2023 (for condonation of delay in filing the appeal (63 days)
3. This is an application seeking condonation of delay of 63 days in filing the appeal.
4. The same is allowed.
EFA(COMM) 8/2023
5. One of the questions that arises for consideration is whether an award rendered under the Permanent Machinery of Arbitration ('PMA') should be construed as a award under the Administrative Mechanism for Resolution of CPSEs Disputes. This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/09/2023 at 00:04:36
6. Issue notice.
7. Learned Counsel for the respondent accepts notice and seeks time to file a counter affidavit.
8. Let the same be filed within a period of four weeks from today.
9. Rejoinder, if any, be filed within a period of two weeks thereafter.
10. List on 06.02.2024.
VIBHU BAKHRU, J AMIT MAHAJAN, J SEPTEMBER 26, 2023 "SS"
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/09/2023 at 00:04:36