Rajasthan High Court - Jodhpur
Nakoda Parswnath Teerth vs Regional Provident Fund on 16 February, 2015
Author: Sandeep Mehta
Bench: Sandeep Mehta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
S.B.CIVIL WRIT PETITION NO. 4464/2000 Date of order : 16.2.2015 HON'BLE MR. JUSTICE SANDEEP MEHTA Mr. Sanjay Nahar, for the petitioner. Mr. Yashwant Mehta, for the respondent.
<><><> Counsel for the petitioner submits that the matter is squarely covered by the decision rendered in Jain Swetamber Nakoda Parswnath Teerth Vs. Regional Provident Fund Commissioner being S.B.Civil Writ Petition No. 4081/1994. However, he frankly concedes that the Labour Union has challenged the aforesaid judgment by way of S.A.W. No. 1462/2011 which is still pending.
Thus, the instant writ petition is directed to be consigned to record with liberty to the parties to file an application for taking up the matter on board as soon as the special appeal is decided.
(SANDEEP MEHTA), J.