M/S. Jagrut Motors Thr. Officer vs Assi. Provident Fund ...
2021 Latest Caselaw 2230 Bom

                                                  11 WPST 2351-21.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                        WRIT PETITION (ST.) NO. 2351/2021


       M/s Jagrut Motors                             .. Petitioner
       vs.
       Assistant, Provident Fund
       Commissioner & Ors.                         .. Respondents

                                       .....
       Dr. Uday Warunjikar with Mr. P. D. Pise for the Petitioner.
       Mrs. Purnma Awasthi for Respondent No.3.
                                       .....

                                 CORAM: K.K.TATED, &
                                        RIYAZ I. CHAGLA, JJ.

DATED : FEBRUARY 03, 2021 P.C.

. Heard.

2. The learned counsel for the Petitioner submits that Respondent Nos 1 and 2 are duly served.

3. Inspite of service, no one appeared on behalf of the Respondents.

4. The learned counsel for the Petitioner submits that, he will inform the concerned advocate Mr. Suresh who usually appear for Respondent. The same is permitted.

5. The learned counsel for the Petitioner submits that, by this Petition, the Petitioner is challenging the judgment and order dated 31/12/2019 passed by Respondent No. 1 in

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11 WPST 2351-21.odt

proceeding under Section 7A and 14B of the Employee Provident Fund and Miscellaneous Provisions Act, 1952.

6. The learned counsel for the Petitioner submits that, actually against this order, appeal is maintainable before the CGIT-II. He submit that as per his instructions from the Petitioner, the CGIT-II is vacant and charge is given at Nagpur CGIT. Therefore, he requires some time to fle appropriate proceeding and move before the Nagpur Bench.

7. In view of these facts, the Registry is directed to place this matter on board on 05/02/2021.

8. In the meanwhile, the learned counsel for the Petitioner is directed to inform the other side about the next date.

9. Till the next date, the Respondent are directed not to take any coercive action against the Petitioner.

( RIYAZ I. CHAGLA, J.)                         (K.K.TATED, J.)




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