V.R. Shakthidharan And Ors vs Union Of India And Ors
2023 Latest Caselaw 4366 Bom

                                                                        59-WP.992.2020+1


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

                               WRIT PETITION NO. 992 OF 2020

       Mr. B. G. Kolte & Ors.                    }   Petitioners
                  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)