Ritik Gupta vs Union Of India
2022 Latest Caselaw 2756 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                         WPS No. 208 of 2022
                              Ritik Gupta Vs. Union of India & Others.




26.04.2022          Shri Prashant Sharma and Shri Ashish Tiwari, Advocates for the
             petitioner.
                    Shri Tushar Dhar Diwan, Advocate for the respondents.

Since all the respondents are represented by the counsel, payment of PF is no longer required and therefore defaults pointed out by the Registry stands ignored as of now.

Learned counsel for the respondents prays that the matter may be taken up in the next week enabling him to seek instructions both on facts as also whether it is covered by the judgment passed by the MP High Court in case of Harshit Dwivedi Vs. Union of India & Others, WP No.25938 of 2021, decided on 15.12.2021.

As prayed by the respondents, list this case on 05.05.2022 in List-1.

Sd/-

(P. Sam Koshy) Judge

Inder