Hil Ex-Employees Weelfare ... vs Employees Provident Fund ...
2023 Latest Caselaw 4568 Bom

2023:BHC-AS:13359-DB


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                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
                                   WRIT PETITION NO. 3052 OF 2021


           Hil Ex-Employees Welfare Association
           And anr.                                                    .....Petitioners
           V/s.
           Employees Provident Fund Organization
           Through Union of India and Ors.                             ......Respondents
                                                             ------
           Mr. K.P. Anilkumar a/w. Ms. Priyanka Kumar and Mr. Chinmay
                 Apte, Advocate for the petitioners.
           Mr. Suresh Kumar, Advocate for the respondents.


                                       CORAM : S.V. GANGAPURWALA, ACTING C.J. &
                                                   SANDEEP V. MARNE, J.

DATED : 2ND MAY, 2023.

P.C. :

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

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. 2022, SCC Online SC 1521.

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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).

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