Punjab-Haryana High Court
M/S Sewa Samti Girls High School Ambala vs Regional Pf Commissioner on 26 October, 2018
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.605 of 1991 (O&M)
Date of Decision: 26.10.2018
M/s Sewa Samti Girls High
School, (Recognised), Ambala
Cantt . ... Petitioner
Versus
Regional Provident Fund Commissioner
and others ... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Vishal Sodhi, Advocate,
for the petitioner.
Mr. Rajesh Hooda, Advocate,
for respondent No.1.
Mr. Harish Nain, DAG, Haryana.
***
RAJIV NARAIN RAINA, J.(Oral)
This petition is remitted to the Central Government Industrial Tribunal-cum-Labour Court exercising jurisdiction under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952.
The petitioner will take all its pleas before the Tribunal. The petitioner will be at liberty to apply for exemption from pre-deposit of the amount determined.
The Tribunal will consider the request and pass appropriate orders.
The petition stands disposed of.
(RAJIV NARAIN RAINA)
26.10.2018 JUDGE
manju
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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