Shree Rajkot Lodhika Sahakari ... vs Regional Provident Fund ...
2021 Latest Caselaw 18022 Guj

      C/SCA/14187/2007                              ORDER DATED: 02/12/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 14187 of 2007

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  SHREE RAJKOT LODHIKA SAHAKARI KHARID VECHAN SANGH LTD.
                          Versus
     REGIONAL PROVIDENT FUND COMMISSIONER & 1 other(s)
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Appearance:
MR BHARAT T RAO(697) for the Petitioner(s) No. 1
MS E.SHAILAJA(2671) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                             Date : 02/12/2021

                              ORAL ORDER

Heard learned advocates for the respective parties at length.

Reserved for judgment.

One week time is granted to learned advocates of both the sides to place on record the supporting judgments and written submissions, if any and the parties to exchange the same.

(ANIRUDDHA P. MAYEE,J)

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