Bombay High Court
M/S. Laxmanrao Kalaspurkar Ayurved ... vs Central Board Of Trustees, New Delhi, ... on 25 September, 2018
Author: V.M. Deshpande
Bench: V.M. Deshpande
wp112.16 24
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.112/2016
M/s. Laxmanrao Kalaspurkar Ayurved Hospital, Yavatmal, thr. its Authorized Signatory
..vs..
Central Board of Trustees, thr. its Regional Provident Fund Commissioner, Akola and anr
.............................................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
.............................................................................................................................................................................................
None for the petitioner.
Shri R.S. Sundaram, Counsel for the respondents.
CORAM : V.M. DESHPANDE, J.
DATED : SEPTEMBER 25, 2018.
1. Learned counsel for the petitioner is absent.
2. Learned counsel Shri R.S. Sundaram for the respondents points out that this Court has already admitted the petition on 7.6.2017 and has also continued the interim orders.
3. In view of the aforesaid orders, interim orders granted by this Court is hereby confirmed.
JUDGE !! BRW !! ...../-
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