Punjab-Haryana High Court
M/S Mahindra Bricks & Tiles Industries vs Employees Provident Fund Appellate ... on 27 January, 2014
Author: Gurmeet Singh Sandhawalia
Bench: Gurmeet Singh Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 6035 of 2013.
Date of decision: 10.02.2014
M/s Mahindra Bricks & Tiles Industries ...Petitioner
Vs.
Employees Provident Fund Appellate Tribunal and another
...Respondents
CORAM: HON'BLE MR.JUSTICE GURMEET SINGH SANDHAWALIA
*****
Present: None for the petitioner.
****
G.S.SANDHAWALIA, J. (Oral).
On 20.3.2013, counsel for the petitioner had taken time to produce documents in support of his case. Almost one year has expired since then but the said documents have not been placed on record.
Case has been called twice.
None has put in appearance on behalf of the petitioner. Accordingly, the present petition is dismissed for want of prosecution.
10.02.2014 (G.S.SANDHAWALIA)
Pka JUDGE
Kumar Pardeep
2014.02.11 11:29
I attest to the accuracy and integrity of this document Punjab and Haryana High Court, Chandigarh