Bombay High Court
M/S. Skf India Ltd vs Employees Provident Fund Organisation ... on 22 March, 2024
Bench: Nitin Jamdar, M. M. Sathaye
Board Sr.No.:-0
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 2630 OF 2016
M/s. Skf India Ltd. ....PETITIONER
V/S
Employees Provident Fund Organisation And ....RESPONDENT
Ors.
CORAM : HON'BLE SHRI JUSTICE NITIN JAMDAR & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 22nd March, 2024 P.C. :
Due to paucity of time the matter is adjourned to 16/08/2024 In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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