Himanshu Chandra Mondal vs The Employees Provident Fund ...
2021 Latest Caselaw 3087 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P. (C) No.682 of 2021
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Himanshu Chandra Mondal .......... Petitioner.

-Versus-

The Employees Provident Fund Organisation, through its Central Provident Fund Commissioner, New Delhi & Ors.

.......... Respondents.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Ratnesh Kumar, Advocate For the Res. EPFO : Mr. Prashant Pallav, Advocate For the State : Mr. Ashwini Bhushan, A.C. to Sr. S.C.III

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Order No.08 Date: 24.08.2021

This case is taken up through video conferencing.

Heard learned counsel for the parties for a while.

On the request of learned counsel for the parties, put up this case under the heading "For Admission" on 9th September, 2021 to enable them to place certain judgments in support of arguments advanced by them.

Till then, interim order dated 5th April, 2021 shall continue.

(Rajesh Shankar, J.) Sanjay/