Chattisgarh High Court
Gopi Talkies vs Employees Provident Fund ... on 5 January, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPL No. 5521 of 2011
Gopi Talkies Versus Employees Provident Fund Appellate Tribunal and Others
05.01.2022 Shri Malay Shrivastava, counsel for the petitioner.
Shri Sunil Pillai, counsel for the respondents.
Learned counsel for the respondents Shri Pillai is directed to file document with regard to proceeding initiated under Section 7A of the Act, 1952 by the Commissioner and the Appellate Tribunal within two weeks. List in the week commencing 24th January, 2022 for final disposal in motion hearing list. On the next date of hearing no adjournment will be granted as the matter pertains to year 2011.
Sd/-
(Narendra Kumar Vyas) JUDGE Deshmukh