Gujarat High Court
Tipco Industries Ltd vs Employees' Provident Fund Office on 19 November, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/CA/12719/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO. 12719 of 2014
In
SPECIAL CIVIL APPLICATION NO. 17370 of 2011
With
CIVIL APPLICATION NO. 12724 of 2014
In
SPECIAL CIVIL APPLICATION NO. 127 of 2012
======================================
TIPCO INDUSTRIES LTD....Applicant
Versus
EMPLOYEES' PROVIDENT FUND OFFICE....Respondent
======================================
Appearance:
MR RV DESAI, ADVOCATE for the Applicant
======================================
CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 19/11/2014
COMMON ORAL ORDER
In both these applications, the applicants are permitted to join the Employees' Provident Fund Appellate Tribunal, New Delhi as a party respondent no.2, in Special Civil Application No.17370 of 2011 and Special Civil Application No.127 of 2012. Necessary amendment be carriedout in both these applications. There is no requirement of issue formal notice at this stage. Both the civil applications for joining party are disposed of accordingly.
Office is directed to place copy of this order in C.A. No.12724 of 2014.
(S.R.BRAHMBHATT, J.) Rathod...
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