Sampat Singh vs The Regional Provident Fund ...
2022 Latest Caselaw 2616 Del

                          $~40
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 12247/2022
                                 SAMPAT SINGH                                           ..... Petitioner
                                                     Through:     Ms. Sonali Sinha, Adv.
                                                     versus
                                 THE REGIONAL PROVIDENT FUND COMMISSIONER ANR
                                                                                        ..... Respondents
                                                     Through:     Mr. Sandeep Vishnu and Ms.Tanvi
                                                                  Sharma, Advs. for R-1.
                          %                        Date of Decision: 24th August, 2022
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                         JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

CM APPL. 36709/2022 (exemption)

Exemption is allowed subject to all just exceptions.

W.P.(C) 12247/2022

The present writ petition has been filed seeking the following prayer:

"(i) Issue an appropriate writ, order or direction in the nature of mandamus or any other writ thereby directing the respondent no.1 to render true and correct account of the amount standing in the credit of the PF account of the petitioner bearing no. IDDLCPM00006660000000213 and also to release the same in favour of the petitioner"

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:25.08.2022 16:01:17

1. Mr. Sandeep Vishnu , the learned counsel for the respondent on advance notice states that the respondent has no objection in rendering true and correct account of the amount standing in the credit of the PF account of the petitioner bearing No. IDDLCPM00006660000000213 and to release the same in favour of the petitioner.

2. Learned counsel for the respondent however, submits that the petitioner has to fulfill certain formalities such as KYC and submission of Form -19 in this regard.

3. Let this writ petition be taken as a representation on behalf of the petitioner by the respondent.

4. Learned counsel for the respondent undertakes to do the needful within eight weeks.

5. Learned counsel for the petitioner submits that in these circumstances, he does not wish to press the present writ petition. Hence, the present writ petition is dismissed as withdrawn.

DINESH KUMAR SHARMA, J

AUGUST 24, 2022 Pallavi

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:25.08.2022 16:01:17