Karnataka High Court
M/S Avesthagen Ltd vs The Regional Provident on 6 March, 2017
Author: G.Narendar
Bench: G.Narendar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF MARCH, 2017
BEFORE
THE HON'BLE MR.JUSTICE G.NARENDAR
W. P. No.120/2017 (L-PF)
BETWEEN
M/S AVESTHAGEN LTD
A COMPANY INCORPORATED
UNDER COMPANIES ACT, 1956
HAVING ITS OFFICE AT REGUS UB CITY
CONCORDE 15TH FLOOR
VITAL MALYA ROAD
BANGLAORE-560001
REP BY ITS MANAGING DIRECOR
DR.VILLOO PATELL ... PETITIONER
(BY SRI. HARIKRISHNA S HOLLA-ADV)
AND
1. THE REGIONAL PROVIDENT
FUND COMMISIONER
SUB REGIOANL OFFICE
NO.36, LAKSHMI COMPLEX
NH- K R PURAM
BANGALORE-560036
2. THE BRANCH MANAGER
INDUSLAND BANK
M.G.ROAD
BENGALURU-560001 ... RESPONDENTS
(BY SRI. B PRAMOD-ADV FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, P FILED PRAYING
TO QUASH PROHIBITORY ORDER DATED.21.12.2016 VIDE
ANNEX-C AS NULL AND VOID AND ETC.
2
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
The petitioner has preferred a memo praying leave of the court to withdraw the above writ petition with liberty to approach the Regional Provident Fund Commissioner for reconciliation by way of filing revision petition under Section 7B of the Employees' Provident Fund & Miscellaneous Provisions Act, 1952.
Memo is taken on record. Writ petition is disposed off as withdrawn.
Sri.B.Pramod, learned counsel, is granted eight weeks time to file power.
Sd/-
JUDGE rs