Rajasthan High Court - Jaipur
M/S Rajasthan Ex- Servicemen ... vs The Regional Provident Fund ... on 18 December, 2024
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
[2024:RJ-JP:51953]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 19062/2024
M/s Rajasthan Ex- Servicemen Corporation Ltd, P-8, Sector-2,
Vidhyadhar Nagar, Jaipur 302039, Through Authorized Signatory,
Harish Khangarot, S/o Bhanwar Singh Khangarot Aged About 59
Years, Resident Of Jaipur.
----Petitioner
Versus
The Regional Provident Fund Commissinoer-I, Regional Office
Nidhi Bhawan, Vidhyut Marg, Jyoti Nagar, Jaipur-302005
(Rajasthan). Jyoti Nagar, Jaipur.
----Respondent
Connected With S.B. Civil Writ Petition No. 4796/2022 M/s Rajashan Ex-Servicemen Corporation Ltd., P-8, Sector-2, Vidhyadhar Nagar, Jaipur-302005, Through Authorised Signatory Col. Praveen Kumar Sharma R/o Jaipur.
----Petitioner Versus The Regional Provident Fund Commissioner-I, Nidhi Bhawan, Regional Office, Joyti Nagar, Jaipur.
----Respondent S.B. Civil Writ Petition No. 16163/2024 M/s Rajasthan Ex-Servicemen Corporation Ltd., P-8, Sector-2, Vidhyadhar Nagar, Jaipur- 302039, Rajasthan Through The Managing Director (Officiating) And Authorized Signatory Harish Khangarot S/o Shri Bhanwar Singh Khangarot, Aged 59 Years.
----Petitioner Versus The Regional Provident Fund Commissioner-I, Regional Office, Nidhi Bhawan, Vidhyut Marg, Jyoti Nagar, Jaipur- 302005 (Rajasthan)
----Respondent For Petitioner(s) : Mr. Vidyadhar Gathala Ms Bhavana Ladha Mr. Yash Joshi for (Downloaded on 18/12/2024 at 10:22:05 PM) [2024:RJ-JP:51953] (2 of 2) [CW-19062/2024] Mr. Vigyan Shah For Respondent(s) : Mr. R.K. Verma HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 18/12/2024 These writ petitions are disposed of in following terms as agreed and requested by the learned counsels for the respective parties:-
1. The Central Government Industrial Tribunal is requested to expedite hearing and disposal of the Appeals No. EPFAT/23/24 and EPFAT/08/2022.
2. For a period of two weeks from today, the interim order dated 19.12.2024 passed in EPFAT/23/24 shall remain operative.
Pending application(s), if any, also stands disposed of.
(MAHENDAR KUMAR GOYAL),J Manish/s-326-328 (Downloaded on 18/12/2024 at 10:22:05 PM) Powered by TCPDF (www.tcpdf.org)