Himachal Pradesh High Court
S.S. Chaudhry And Others vs . Employees Provident Fund on 3 January, 2023
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
S.S. Chaudhry and others vs. Employees Provident Fund Organization alongwith connected matters.
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CWP No.2222 of 2018 a/w CWP Nos.1510 of 2016, 20, 732, 780, 2239, 2315, 2346, 2584, 2585, 2594, 2621, 2622, 2686, 2814 & 2938 of 2018, 409, 466, 607, 664, 670, 671, 781, 784, 785, 786, 787, 788, 789, 790, 791, 792, 1016, 1017, 1018, 1019, 1045, 1060, 1080, 1110, 1971, 2730, 2858, 3090, 3270, 3543, 3761, 3765, 3943, 4096, 4097 and 4098 of 2019, 212, 844, 867, 1431, 2195, 2435, 2488, 3175, 3390, 3492, 3592, 3658, 3784, 3881, 4086, 4087, 4218, 4338, 4342, 4727, 4984, 5830 & 6129 of 2020, 8, 228, 304, 320, 468 & 2472 of 2021, Ex. Petition No.4 of 2021 CWPOA Nos.7450 and r 7569 of 2019, 5172, 5176, 5216, 5232, 5289, 5292, 5305, 5306, 5338, 5375, 5411, 5415, 5425, 5450, 5579, 5596, 5600, 5702, 5827, 6645 and 6903 of 2020, 03.01.2023 Present: M/s Sharwan Dogra, Dilip Sharma, Rajnish Maniktala, B.S. Chauhan, J.L. Bhardwaj, Senior Advocates with M/s Subhash Sharma, Onkar Jairath, Rakesh Kumar Dogra, Naresh Kumar Verma, Nitish Kaith, Tijender Singh, Arsh Rattan, Shivank Singh Panta, Vikas Rajput, Komal Chaudhary, Nitin Thakur, Anuj Nag, Anuj Gupta, aman Parth Sharma, Vikas Chauhan,Rakesh Kumar Sharma & Yudhvir Singh Thakur, Advocates for the respective petitioner(s).
Mr. Navlesh Verma and Mr. Raman Sethi, Advocates, for the Employees Provident Fund Organization.
Mr. Rishi Tandon, Advocate for H.P. Khadi and Village Industries Board in CWP Nos.3765 of 2019, 5411, 5425, 5579 of 2020.
Mr. Balram Sharma, Dy.SGI, for Union of India.
Mr. Anshul Attri, Advocate, for respondent-CBI.
Mr. Sanjeev Sood, Advocate, for respondent-St. Bede's College.
Ms. Tim Saran, Advocate, for respondent-Himachal Pradesh State Electronics.
M/s. Rahul Mahajan, Imran Khan, Ajit Sharma, Rakesh Kumar Sharma, Yudhvir Singh Thakur, Aman Sood, Rajesh Kumar, Mehar Chand, Karan Singh Parmar, ::: Downloaded on - 04/01/2023 20:33:17 :::CIS Sanjeev Sood, Rajinder Thakur, Advocates, for the respective respondent(s).
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Learned counsel for Respondent-Employees Provident Fund Organization has placed on record copies of the judgment of the Supreme Court dated 4th November, 2022, in Civil Appeals arising out of Special Leave Petition (C) Nos.8658-8659 of 2019 and connected matters and also the Circular dated 29th December, 2022.
Learned counsel for the petitioner(s) seek and granted adjournment.
List on 1st March, 2023.
( A.A. Sayed ) Chief Justice ( Jyotsna Rewal Dua) Judge January 03, 2022 (vt) ::: Downloaded on - 04/01/2023 20:33:17 :::CIS