Delhi High Court - Orders
Concor Employees Cpf Trust vs Employees Prodent Fund Organization ... on 25 February, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:Devanshu
Signing Date:01.03.2022
08:16:45
$~ 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4504/2021
CONCOR EMPLOYEES CPF TRUST ..... Petitioner
Through: Mr. Rishi Kumar Awasthi, Advocate
versus
EMPLOYEES PRODENT FUND ORGANIZATION
AND ANR. ..... Respondents
Through: Mr. Siddharth and Mr. Amit Kumar
Agarwal, Advocates for R-1 and 2
(M: 7838537008).
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 25.02.2022
1. This hearing has been done through video conferencing. CM APPL. 10090/2022 (for delay) in WP(C) 4504/2021
2. Counsel for the Petitioner, Mr. Awasthi submits that the rejoinder has been filed after a delay of 9 days. For the reasons stated in the application, delay in filing the rejoinder is condoned. Let the rejoinder be taken on record.
3. Application is disposed of. WP(C) 4504/2021
4. List on 20th April, 2022.
PRATHIBA M. SINGH, J.
FEBRUARY 25, 2022 mw/SK