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Kerala High Court

The Central Board O Trustees vs M/S.Electric & Motor Works on 2 December, 2025

OP(C)No.234 of 2016




                                                        2025:KER:92833
                                     1
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

    TUESDAY, THE 2ND DAY OF DECEMBER 2025 / 11TH AGRAHAYANA, 1947

                          OP(C) NO. 234 OF 2016

PETITIONER:

              THE CENTRAL BOARD OF TRUSTEES
              EMPLOYEES' PROVIDENT FUND ORGANISATION,
              REPRESENTED BY THE ASSISTANT PROVIDENT FUND
              COMMISSIONER, SUB REGIONAL OFFICE,
              CHINNAKKADA, KOLLAM.



RESPONDENTS:

      1       M/S.ELECTRIC & MOTOR WORKS
              HPC DEALERS, CHINNAKKADA, KOLLAM,
              REPRESENTED BY THE PROPRIETOR
              T.S.SUBRAMONIAM, PIN-691 001.

      2       THE EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL
              NEW DELHI-110 001.


              BY ADV SHRI.R.SATISH KUMAR


      THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 02.12.2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C)No.234 of 2016




                                                             2025:KER:92833
                                        2



                             P.KRISHNA KUMAR, J
                    --------------------------------------
                              OP(C)No.234 of 2016
                    --------------------------------------
                   Dated this the 2nd day of December, 2025

                                   JUDGMENT

When the matter was taken up on 01.08.2025 and 17.10.2025, there was no representation for the petitioner. Today when the matter is taken up, the petitioner is absent. Hence, the original petition is dismissed for non-prosecution.

Sd/-

P.KRISHNA KUMAR, JUDGE dlk/2/12/ OP(C)No.234 of 2016 2025:KER:92833 3 APPENDIX OF OP(C) NO. 234 OF 2016 PETITIONER'S EXHIBITS EXHIBIT P1 : COPY OF THE LETTER DTD.29.8.2003 OF THE HINDUSTAN PETROLEUM CORPORATION LTD., APPOINTING THE 1ST RESPONDENT TO OPERATE ITS OUTLET AT KOLLAM.

EXHIBIT P2 : COPY OF THE ORDER NO.KR/16630/ENF.II(1)/2005 DTD.25.4.2006.

EXHIBIT P3 : COPY OF THE MEMORANDUM OF APPEAL NO.ATA 635(7)/2006 FILED BEFORE THE HON'BLE EPF APPELLATE TRIBUNAL.

EXHIBIT P4 : COPY OF THE COUNTER AFFIDAVIT FILED BY THE ASSISTANT PROVIDENT FUND COMMISSIONER KOLLAM IN EXT.P3 APPEAL.

EXHIBIT P5 : COPY OF THE ORDER DTD.2.9.2011 IN ATA NO.635(7)/2006.