Punjab-Haryana High Court
Ranker Security Services Pvt Ltd vs Regional Provident Fund ... on 18 April, 2022
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
113 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP-7697-2022 (O&M)
Date of decision: 18.04.2022
Rankers Security Services Private Limited ....Petitioner
versus
Regional Provident Fund Commissioner-I ...Respondent
Coram: Hon'ble Mr. Justice Rajbir Sehrawat Present: Mr. Vishal Gupta, Advocate for the petitioner
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Rajbir Sehrawat, J. (oral) The present writ petition has been filed under Article 226 of the Constitution of India praying for issuance of a writ in the nature of certiorari for quashing impugned order dated 23.09.2021 (Annexure P-6) and order dated 26.11.2021 (Annexure P-8), being unjust and illegal.
Notice of motion.
Ms Manju Goyal, Advocate assisting Mr. Sumeet Goel, Senior Advocate accepts notice on behalf of the respondent.
Counsel for the respondent has pointed out that the order impugned in the present petition is appealable before the EPF Tribunal and the appeal has already been referred to the said Tribunal. Though, the said Tribunal was not functioning earlier, however, the same is now fully functional.
In view of the above, this Court does not find any ground to continue with the present petition and the same is disposed of. However, the petitioner would be at liberty to pursue its appeal before the Tribunal, but in accordance with law.
(Rajbir Sehrawat) Judge April 18, 2022 mohan bimbra Whether speaking/reasoned: Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 20-04-2022 00:39:58 :::