Punjab-Haryana High Court
Regional Provident Fund Commissioner vs The Employee Provident Fund Appellate ... on 12 February, 2016
Bench: Surya Kant, Raj Mohan Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Letters Patent Appeal No.206 of 2016 (O&M)
Date of Decision: February 12, 2016
Regional Provident Fund Commissioner
.....Appellant
versus
The Employees Provident Fund Appellate Tribunal and another
.....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE RAJ MOHAN SINGH.
Present: Mr.Sandeep Goyal, Advocate, for the appellant.
Ms.Divya Sharma, Advocate, for the caveator-
respondents.
-.-
1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
For orders, see order of even date passed in LPA No.205 of 2016 (Regional Provident Fund Commissioner versus The Employees Provident Fund Appellate Tribunal and another).
[SURYA KANT]
JUDGE
February 12, 2016 [RAJ MOHAN SINGH]
mohinder JUDGE
MOHINDER KUMAR
2016.02.15 16:01
I attest to the accuracy and
authenticity of this document
Chandigarh
LPA No.206 of 2016 (O&M) [2]
101 CM No.417-LPA of 2016 in
LPA No.206 of 2016
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Present : Mr.Sandeep Goyal, Advocate, for the applicant-appellant.
*** Notice to counsel for the non-applicant- respondents.
Ms.Divya Sharma, Advocate, accepts notice on behalf of the caveator-respondents.
After hearing learned counsel for the parties and for the reasons mentioned in the application, the same is allowed subject to all just exceptions and 76 days' delay in filing the appeal is condoned.
CM stands disposed of.
(SURYA KANT)
JUDGE
February 12, 2016 (RAJ MOHAN SINGH)
mohinder JUDGE
MOHINDER KUMAR
2016.02.15 16:01
I attest to the accuracy and
authenticity of this document
Chandigarh