Bombay High Court
M/S Exertion Hr Solutions Pvt Ltd vs The Employees Provident Fund ... on 24 September, 2021
Author: N. R. Borkar
Bench: Prasanna B. Varale, N. R. Borkar
Shubhada S Kadam 23 wp 4806.2021(group).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.4806 OF 2021
M/s. VPD Consultants Private Limited ....Petitioner
Versus
The Employees' Provident Fund Organisation and
2 ors. ....Respondents
with
WRIT PETITION NO.5835 OF 2021
M/s. Hrelax Services LLP ....Petitioner
Versus
The Employees' Provident Fund Organisation and
2 ors. ....Respondents
with
WRIT PETITION NO.5836 OF 2021
M/s. Exertion HR Solutions Private Limited ....Petitioner
Versus
The Employees' Provident Fund Organisation and
2 ors. ....Respondents
Mr. Aumkar Joshi, advocate for the petitioner in all the petitions.
Mr. Suresh Kumar along with Ms. Mohinee Chougule,advocate for
respondent Nos. 1, 2 and 3 in all the petitions.
CORAM : PRASANNA B. VARALE &
N. R. BORKAR, JJ.
DATE : 24th SEPTEMBER, 2021. P.C. :
1. Heard Mr. Joshi, learned counsel for the petitioners.
2. Issue notice to the respondents. Mr. Suresh Kumar, learned counsel waives service of notice on behalf of respondent Nos. 1, 2 and 3 Digitally signed by SHUBHADA SHUBHADA SHANKAR SHANKAR KADAM KADAM Date:1/2
2021.09.29 11:47:32 +0530 Shubhada S Kadam 23 wp 4806.2021(group).doc and prayed for some time to file reply. Time is granted. Reply to be filed within three weeks.
3. Writ Petition No.5796 of 2021 to be tagged with present petitions.
4. Post the matters for further consideration on 21st October, 2021.
( N. R. BORKAR, J.) (PRASANNA B. VARALE, J.) 2/2