M/S Sabera Sanket vs The Regional Provident Fund ...
2021 Latest Caselaw 2834 Chatt

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                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet

                                   Writ Appeal No. 324 of 2021

      M/s Sabera Sanket Rajnandgaon, Chhattisgarh.
                                                                                     ---- Appellant
                                              Versus
1.    The Regional Provident Fund Commissioner Raipur, Chhattisgarh.
2.    The Enforcement Officer Raipur, Chhattisgarh.
3.    Employees Provident Fund Appellate Tribunal (Ministry of Labour & Employment, Government
      of India) Scopeminar, Core-II, 4th Floor, Laxmi Nagar, District Centre, Laxmi Nagar, New Delhi
      110092.
                                                                                 ---- Respondents

(Cause-title taken from Case Information System)

22/10/2021 Heard Mr. Sudeep Johri, learned counsel for the appellant. Also heard Mr.

Sunil Pillai, learned counsel appearing for respondents No. 1 and 2.

Admit the appeal.

Not steps are required for respondents No. 1 and 2 as they are duly

represented.

No steps are also required so far as respondent No. 3 is concerned as the

same is a Tribunal.

Also heard the learned counsel for the parties in the interim prayer as made

in I.A. No. 1 of 2021, which is an application for grant of stay.

On due consideration, the judgment dated 23.06.2021 passed by the

learned Single Judge is stayed till disposal of the appeal.

I.A. No. 1 of 2021, stands disposed of.

The Registry will delete Advocate General, as appearing in the cause list,

when the case is listed next.

Since the issue in dispute originated in the year 1993, the Registry is

directed to list the case for hearing in the first week of January, 2022.

                            Sd/-                                            Sd/-
                   (Arup Kumar Goswami)                               (Goutam Bhaduri)
                        Chief Justice                                      Judge




Brijmohan