Himachal Pradesh High Court
Ram Dass vs . Employees Provident Fund on 11 April, 2022
Bench: Vivek Singh Thakur, Satyen Vaidya
Ram Dass vs. Employees Provident Fund Organization & another .
CWP No. 2152 of 2022 11.4.2022 Present: Mr. Sadhanshu Jamwal, Advocate, for the petitioner.
Mr. Navlesh Verma, Advocate, for the respondents.
CMP No. 3917 of 2022 The delay in re-filing the petition, removing objections, is condoned, for the reasons stated in the application. Application stands disposed of.
after CWP No. 2152/2022 & CMP No.3914/2022 Notice. Mr. Navlesh Verma, Advocate, appears and waives service of notice on behalf of the respondents and seeks time to file reply. Be filed within six weeks as prayed.
List after six weeks.
CMP No. 3915 of 2022Allowed at this stage and the applicant is exempted from filing english translation of Annexure P-2, subject to filing the same within seven days as and when directed to do so.
The application stands disposed of.
(Vivek Singh Thakur) Judge (Satyen Vaidya) Judge 11th April, 2022 (kck) ::: Downloaded on - 11/04/2022 20:11:56 :::CIS