Madhya Pradesh High Court
Imast Operations Private Limited ... vs Regional Provident Fund Commissioner ... on 19 March, 2024
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 5237 of 2024
(IMAST OPERATIONS PRIVATE LIMITED THROUGH AUTHORISED SIGNAROTY SHRI RAHUL DUBEY Vs
REGIONAL PROVIDENT FUND COMMISSIONER II AND OTHERS)
Dated : 19-03-2024
Shri Abhimanyu Sanap - Advocate for petitioner.
Ms. Darshana Baghel - Advocate for respondents.
Counsel for the respondents seeks and is granted four weeks time to file reply.
Also heard on the question of interim relief.
Counsel for the petitioner has relied upon a decision rendered by the Co- ordinate Bench of this Court in the case of Ferro Concrete Construction (India) (Private) Ltd. Vs. Regional Provident Fund Commissioner, Indore and others reported as 2002 (2) L.L.N. 269 [Writ Petition No.822 of 2001, decided on 03.10.2001].
On due consideration, as an interim measure, this Court directs that till the next date of hearing, the petitioner shall be allowed to withdraw the 50% of the amount lying in its bank account as on today.
Let the matter be listed in the week commencing 29.04.2024. C.c. as per rules.
(SUBODH ABHYANKAR) JUDGE Bahar Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 3/19/2024 5:44:57 PM