Bombay High Court
Bharti Maind Nagri Sahakari Pat ... vs Central Board Of Trustees, New Delhi, ... on 28 February, 2019
Author: Manish Pitale
Bench: Manish Pitale
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR.
Writ Petition No.5154/2016
(Sanmitra Urban Co-operative Bank Ltd. ,vs, Assistant Provident Fund
Commissioner, Sub-Regional Office, Akola and another )
with
Writ Petition No.142 of 2014
(Kesdhav Urban Credit Co-op. Society Ltd. .vs. Assistant Provident Fund
Commissioner, Dist. Akola)
with
Writ Petition No. 333/2011
(M/s Baheti Automobiles .vs. Employees' Provident Fund Appellate Tribunal
and another.)
with
Writ Petition No.1027/2011
( The Amravati Zilla Mahila Sahkari Bank Ltd. .vs. The Employees Provident
Fund and another)
with
Writ Petition No.1106/2009
(Wardha Nagri Sahakari Adhikosh Ltd. .vs. The Regional Provident Funds
Commissioenr Office of Employees Provident Funds Organization)
with
Writ Petition No.1125 of 2014
(The Akola Merchant Cooperative Bank Ltd. .vs. Assistant Provident Fund
Commissioner, Akola and another)
with
Writ Petition No.3507 of 2013
(The Assistant Provident Fund Commissioner, Raghuji Nagar, Nagpur .vs.
The Agrasen Nagari Sahakari Bank Ltd. Akola)
with
Writ Petition No. 3654 of 2010
(The Assistant Provident Fund Commissioner, Akola and another .vs. M/s
Abhinandan Urban Co-op. Bank Amravati)
with
Writ Petition No.3882 of 2014
(Anuradha Urban Cooperative Bank Ltd. And another .vs. Assistant
Provident Fund Commissioner, Akola)
with
Writ Petition No.4926 of 2003
(The Anjangaon Surji Nagari Sahakari Bank Ltd. .vs. The Assistant
Provident Fund Commissioner, Nagpur and another)
with
Writ Petition No. 5032 of 2003
(The Amravati Merchants' Cooperative Bank Ltd. Amravati .vs. The
Assistant Provident Fund Commissioner, Nagpur and another)
with
Writ Petition No.5226 of 2009
(Assistant Provident Fund Commissioner .vs. Jagruti Bigar Shetaki Pat
Purwatha Sahakari Sanstha Ltd.)
with
Writ Petition No.5566 of 2010
(The Assistant Provident Fund Commissioner and another .vs. The Vasant
Nagri Sahakari Pat Sanstha)
with
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Writ Petition No.5576 of 2015
(Bharti Maind Nagri Sahakari Pat Sanstha and another .vs. Central Board of
Trustees, New Delhi and another)
with
Writ Petition No.5667 of 2009
(Shattarka Nagri Sahakari Pat Sanstha .vs. Assistant Provident Fund
Commissioner, Nagpur)
with
Writ Petition No.6149 of 2011
(The Amravati Zilla Mahila Sahakari Bank Ltd. .vs. Assistant Provident Fund
Commissioner)
with
Writ Petition No.6191 of 2005
(Assistant Provident Fund Commissioner, Nagpur .vs. Bhartiya Sindhu
Sahakari Pat Sanstha Maryadit, Akola)
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Office Notes, Office Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders.
and Registrar's orders
W.P.No.5154/2016
Mr. R.L. Khapre, Advocate for Petitioner
Mr. H.N. Verma, Advocate for Respondents 1 & 2.
W.P.No.142/2014
Mr. N.R. Saboo, Advocate for Petitioner
Mr. H.N. Verma, Advocate for Respondent.
W.P.No.333/2011
Mr. N.R. Saboo, Advocate for Petitioner
Mr. H.N. Verma, Advocate for Respondent.
W.P.No.1027/2011
Mr. A.S. Kilor, Advocate for Petitioner.
Mr. H.N. Verma, Advocate for Respondent.
W.P.No.1106/2009
Mr. S.S. Ghate, Advocate for Petitioner
Dr. R.S. Sundaram, Advocate for Respondent.
W.P.No.1125/2014
Mr. R.L. Khapre, Advocate for Petitioner
Dr. R.S. Sundaram, Advocate for Respondent.
W.P.No.3507/2013
Mr. H.N. Verma, Advocate for Petitioner.
Mr. R.L. Khapre, Advocate for Respondent.
W.P.No.3654/2010
Mr. H.N. Verma, Advocate for Petitioner.
Mr. A.P. Wachasundar, Advocate for Respondent.
W.P.No.3882/2014
Mr. M.V. Samarth, Advocate for Petitioner.
Mr. H.N. Verma, Advocate for Respondent.
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W.P.No.4926/2003
Mr. M.M. Agnihotri, Advocate for Petitioner.
Dr. R.S. Sundaram, Advocate for Respondent No.1.
W.P.No.5032/2003
Mr. M.M. Agnihotri, Advocate for Petitioner.
Dr. R.S. Sundaram, Advocate for Respondent No.1.
W.P.No.5226/2009
Dr. R.S. Sundaram, Advocate for Petitioner.
Mr. S.R. Bhongade, Advocate for Respondent No.2
W.P.No.5566/2015
Mr. H.N. Verma, Advocate for Petitioner
Mr. A.J. Thakkar, Advocate for Respondent.
W.P.No.5576/2015
Mr. R.G. Kavimkandan, Advocate for Petitioner.
Dr. R.S. Sundaram, Advocate for Respondent Nos. 1 & 2.
W.P.No. 5667/2009
Mr. S.S. Ghate, Advocate for Petitioner.
Dr. R.S. Sundaram, Advocate for Respondent.
W.P.No.6149/2011
Mr. A.S.Kilor, Advocate for Petitioner.
Mr. H.N. Verma, Advocate for Respondent.
W.P.No.6191/2005
Dr.R.S. Sundaram, Advocate for Petitioner.
Mr. R.L. Khapre, Advocate for Respondent.
...
CORAM : Manish Pitale, J.
DATED : February 28, 2019.
Although hearing of these writ petitions was conducted and the matter was closed for judgment at earlier point in time, on 18.02.2019 the learned counsel for the employer/Bank in some of the writ petitions, mentioned these writ petitions and made a submission that original award rendered by the Industrial Tribunal was necessary to be placed on record and that certain further submissions were required to be made for a proper adjudication of the contentions raised on behalf ::: Uploaded on - 28/02/2019 ::: Downloaded on - 22/03/2019 11:26:18 ::: 4 WP5154-16&ors.odt of the parties. Thereafter, a copy of the said award was placed on record. Today learned counsel for the rival parties have been heard in detail on the implication of the findings rendered in the said award on the contentions raised on behalf of the rival parties.
Hearing is closed. Judgment is reserved.
JUDGE halwai ::: Uploaded on - 28/02/2019 ::: Downloaded on - 22/03/2019 11:26:18 :::