Himachal Pradesh High Court
Nalagarh Acids Pvt. Ltd & Ors vs Regional Provident Fund Commissioner & ... on 22 March, 2017
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 3328 of 2011
Decided on: 22.3.2017.
.
Nalagarh Acids Pvt. Ltd & Ors. ....Petitioners.
Versus
Regional Provident Fund Commissioner & Anr ... Respondents.
................................................................................................
Coram
of
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?1 No.
For the petitioners.rt : Mr. Vishal Panwar, Advocate.
For respondents. : Mr. Rahul Mahajan, Advocate for
respondents No. 1 to 4.
: Remaining respondents ex parte.
Ajay Mohan Goel, J (Oral)
Mr. Vishal Panwar, learned counsel appearing for the petitioners submits that despite his repeated attempts including registered letters, petitioners are not responding and accordingly he pleads no instructions on their behalf. The case is dismissed for non prosecution, so also miscellaneous applications, if any. All interim orders stand vacated forthwith.
(Ajay Mohan Goel) Judge 22nd March, 2017.
(Guleria) 1 Whether reporters of the local papers may be allowed to see the judgment?
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