Gujarat High Court
Central Board Of Trustees vs Fine Printing-N- Packaging on 14 June, 2017
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/SCA/9671/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9671 of 2017
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CENTRAL BOARD OF TRUSTEES ....Petitioner
Versus
FINE PRINTING-N- PACKAGING
AND ANOTHER ....Respondents
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Appearance:
MR PM LAKHANI, ADVOCATE for the Petitioner
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 14/06/2017
ORAL ORDER
1. Challenge in this petition is made by the Authority from the Regional Provident Fund Commissioner, Surat to the order passed by the Employees Provident Fund Appellate Tribunal dated 30.06.2014.
2. The petitioner, which is a Central Government Authority need to explain the delay and the action, if any taken qua the respondent- unit during the interregnum period.
3. Mr. Lakhani, learned advocate for the petitioner prays for time. At his request, stand over to 28.06.2017.
(PARESH UPADHYAY, J.) Salim/19 Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Jun 15 00:15:17 IST 2017