Sayyed Husain vs State Of U.P. & Others
2012 Latest Caselaw 5335 ALL

Citation : 2012 Latest Caselaw 5335 ALL
Judgement Date : 29 October, 2012

Allahabad High Court

Sayyed Husain vs State Of U.P. & Others on 29 October, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 52156 of 2012
 

 
Petitioner :- Sayyed Husain
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sanjay Kr Srivastava
 
Respondent Counsel :- C. S. C.,Dhananjay Awasthi,V.B. Mishra
 

 
Hon'ble V.K. Shukla,J.

Correction Application

On the matter being taken up, it is being sought to be suggested that the provisions of the Employees Provident Fund and Misc. Provisions Act are not applicable and the entire amount is to be claimed under Section 70 of the U.P. Cooperative Societies Act, 1965. In case petitioner moves any application, then as to whether the provisions of the Employees Provident Fund and Misc. Provisions Act are applicable or not, the concerned society may file objection.

With this observation, present application stands disposed of.

Order Date :- 29.10.2012

SRY

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