Gramin Bank & Ors vs Employees' Provident
2024 Latest Caselaw 4473 Cal

Calcutta High Court (Appellete Side)

Gramin Bank & Ors vs Employees' Provident on 2 September, 2024

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

   03
02.09.2024
   mb

              IN THE HIGH COURT AT CALCUTTA
             CONSTITUTIONAL WRIT JURISDICTION
                      APPELLATE SIDE

                       W.P.A. No. 10532 of 2021
                                   +
                        IA No. C.A.N. 1 of 2021
                                   +
                           C.A.N. 2 of 2021

                           Paschim Banga
                          Gramin Bank & Ors.
                                Vs.
                         Employees' Provident
                       Fund Organization & Ors.

                  Mr. Soumya Majumder,
                  Ms. Surasri Baidya
                              ...for the petitioners

                  Mr. Shiv Chandra Prasad
                             ...for the P.F. Authorities


                  It is submitted on behalf of the respondent

Authorities that in view of the judgment dated June

21, 2024 passed in W.P.A. No. 19141 of 2023

(Paschim Banga Gramin Bank vs. Union of India &

Ors.), the instant writ petition has become

infructuous. The petitioner seeks an

accommodation to take instructions.

Let this matter appear in the list under the

heading "Specially Fixed Matters" on September 03,

2024.

(Ravi Krishan Kapur, J.)