Wardha Nagri Sahakari Adhikosh ... vs The Regional Provident Funds ...
2023 Latest Caselaw 1720 Bom

                                                                      1                         26-caw-2820-22.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH AT NAGPUR

                                CIVIL APPLICATION (CAW) NO. 2820/2022
                                                   IN
                                WRIT PETITION NO. 1106/2009 (DECIDED)
                                 Wardha Nagrik Sahakari Adhikosh (Bank)
                                                   Vs.
                                  Regional Provident Fund Commissioner
           Office Notes, Office Memoranda                          Court's or Judge's orders
           of Coram, Appearances, Court's
           orders     or    directions and
           Registrar's orders

                                             Mr. Ulhas Aurangabadkar, Advocate for petitioner
                                             Mrs. U.A. Tanna, Advocate for Respondent


                                             CORAM:        AVINASH G. GHAROTE, J.

DATED : 20th FEBRUARY, 2023

Civil Application (CAW) No. 2820/2022 seeks to return the original bank guarantee issued by Nagpur Nagrik Sahakari Bank Limited to the applicant. Though the application is opposed by Ms. Tanna, learned counsel for the respondent, it is however, necessary to note, Writ Petition No.1106/2009 was allowed by this Court by judgment dated 25/4/2019 along with the other connected petitions and the matter remanded back to the Regional Provident Fund Commissioner for fresh enquiry under Section 7-A of the said Act. No other directions have been passed insofar as the present applicant is concerned, in view of this the application is allowed. The original bank guarantee is returned to the applicant.

Digitally signed by:MILIND
P DESHPANDE
Signing Date:21.02.2023
10:25                                                                                             JUDGE
          MP Deshpande