B.G. Kolte And Ors vs Union Of India Through Dept. Of ...
2023 Latest Caselaw 4327 Bom

                                                                                     59-WP.992.2020+1


         jvs
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

SALUNKE                                     WRIT PETITION NO. 992 OF 2020
JV
Digitally signed
by SALUNKE J V
Date: 2023.04.29
                    Mr. B. G. Kolte & Ors.                    }   Petitioners
13:44:16 +0530
                               versus
                    Union of India & Ors.                     }   Respondents

                                                        WITH
                                            WRIT PETITION NO. 994 OF 2020

                    V. R. Shakthidharan & Ors.                }   Petitioners
                               versus
                    Union of India & Ors.                     }   Respondents


                    Mr.   Mahendra    M.     Agavekar       with
                    Ms.Shraddha Chavan for the petitioners.
                    Mr. A. R. Gole for respondent no. 1 (UoI).
                    Mr. Suresh Kumar for respondents 3 & 4.
                    Mr. T. R. Yadav with Ms. Divya Wadekar i/b.
                    Mr. Avinash Jalisatgi for respondent no. 2.
                    Mr. R. P. Kadam, AGP for State.


                                             CORAM:   S. V. GANGAPURWALA, Act.CJ.&
                                                      SANDEEP V. MARNE, J.

                                             DATE:    APRIL 27, 2023


                    P.C.:

1. We have heard the learned advocate for the petitioners and Mr. Suresh Kumar, learned advocate for the respondents.

2. The parties are ad-idem that the present writ petitions are covered by the judgment of the Apex Court in the case of Employees Provident Fund Organization & Anr. vs. Sunil Kumar B. & Ors., reported in 2022 SCC OnLine 1521.

59-WP.992.2020+1

3. In view of the above, the present writ petitions stand disposed of being covered by the judgment of the Apex Court in the case of Employees Provident Fund Organization & Anr. (supra).

(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)