Anil Kumar Mittal vs The Asstt. P.F.Commissioner And 2 ...
2022 Latest Caselaw 13160 Bom

         Digitally
         signed by
VINA     VINA ARVIND
         KHADPE
ARVIND   Date:
KHADPE   2022.12.19
         11:26:09
         +0530
                       Vina Khadpe
                                                               1
                                                                                  (37) wp 2626.2019.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION

                                              WRIT PETITION NO. 2626 OF 2019

                       Anil Kumar Mittal                                   ... Petitioner
                                     vs.
                       The Asst. P.F. Commissioner and ors                 ... Respondents

                       Ms. Dhanalakshmi Iyer a/w Mr. Yash Wardhan Tiwari                    for the
                       Petitioner.

                       Mr.Suresh Kumar a/w Mr. N. R. Bubna for the Respondent No.1 and
                       2.

                                                      CORAM : S.V. GANGAPURWALA, ACJ. &
                                                              S. G. CHAPALGAONKAR, J.

DATED : 16 DECEMBER, 2022 P.C. :-

1. We have heard Ms. Dhanalakshmi Iyer, learned counsel for

the petitioner and Mr. Suresh Kumar, learned counsel for

respondent no.1.

2. The parties are at addendum that the present Writ Petition is

covered by the Judgment of the Apex Court in the case of

Employees Provident Fund Organization and anr vs. Sunil Kumar B.

and ors.1

3. In view of the above, the present Writ Petition stands disposed

of being covered by the Judgment of the Apex Court in the case of

Employees Provident Fund Organization and anr. (supra).

                       (S. G. CHAPALGAONKAR, J.)                     (ACTING CHIEF JUSTICE.)

                       1    2022 SCC OnLine SC 1521