Khopoli Municipal Council vs Assistant Provident Fund Commissioner
2024 Latest Caselaw 831 Bom

Bombay High Court

Khopoli Municipal Council vs Assistant Provident Fund Commissioner on 12 January, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                           903-wp509-2024.doc


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

                      WRIT PETITION NO.509 OF 2024


 Khopoli Municipal Council                     ... Petitioner
             V/s.
 Assistant Provident Fund Commissioner         ... Respondent


 Ms. Samiksha Kanani with Mr. Paresh Waghmare and
 Ms. Prasanna Pawar for the petitioner.
 Mr. Ravi Rattesar for the respondent.


                               CORAM : AMIT BORKAR, J.

                               DATED     : JANUARY 12, 2024
 P.C.:

1. The issue involved is pending before coordinate Bench. The coordinate Bench (Coram: Milind Jadhav, J.) has reserved the judgment. Hence, it would be in the interest of justice that the adjudication be postponed till the judgment is delivered.

2. Until further orders, the warrant of arrest dated 20 December 2023 issued against Chief Executive Officer of the petitioner is stayed.

3. Stand over to 15 February 2024.

4. Till 15 February 2024, there shall be ad-interim relief in terms of prayer clause (b).

(AMIT BORKAR, J.)