Karnataka High Court
Central Board Of Trustees, Epf, vs M/S Vijaya Halocoils Pvt. Ltd on 23 July, 2018
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 23RD DAY OF JULY, 2018
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.16593 OF 2014(L-PF)
BETWEEN:
*CENTRAL BOARD OF TRUSTEES, EPF,
THROUGH
THE ASSISTANT PROVIDENT FUND COMMISSIONER,
(C&R), SRO MYSORE,
EPF ORGANISATION,
BHAVISHYA NIDHI BHAVAN, NO.109-128,
GAYATHRIPURAM II STAGE,
MYSURU - 570 019
*AMENDMENT CARRIED OUT AS PER
ORDER DATED:18.2.2015.
... PETITIONER
(BY SMT:NALINI VENKATESH, ADVOCATE)
AND:
M/S VIJAYA HALOCOILS PVT. LTD.,
HEBBAL INDUSTRIAL AREA,
MYSORE - 570 019
REPRESENTED BY ITS DIRECTOR
MR.G.RADHAKRISHNAN,
AGED ABOUT 61 YEARS. ... RESPONDENT
(BY SRI.SOMASHEKAR, ADVOCATE)
2
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER OF THE EMPLOYEES' PROVIDENT
FUND APPELLATE TRIBUNAL, NEW DELHI, DATED
24.12.2013 VIDE ANNEXURE-A.
****
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
None appears. Nor is there any representation. The petition is dismissed.
SD/-
JUDGE nv