Tata Steel Rural Development ... vs Employees Provident Fund ...
2022 Latest Caselaw 1655 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L.P.A. No. 343 of 2021
                                   With
                              I.A. No. 2854 of 2022
          Tata Steel Rural Development Society...    ...   ...  Appellant
                                   Versus
          Employees Provident Fund Organization and others...   Respondents
                                   ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

---------

For the Appellant: Mr. Pandey Neeraj Roy, Advocate For the Respondents: A.C. to Mr. Rupesh Singh, Advocate

---------

Oral Order 04/Dated: 25.04.2022

The explanation given by the Office is outrightly rejected

because it has been submitted without considering the order passed by

the Hon'ble Supreme Court in Miscellaneous Application No.21 of

2022 and other matters in a Suo Motu Writ Petition (C) No.03 of 2020.

The Hon'ble Supreme Court has clearly stated in paragraph 5(III) that

the cases where the limitation would have expired during the period

15.03.2020 till 28.02.2022, notwithstanding the actual balance period of

limitation remaining, all persons shall have a limitation period of 90

days from 01.03.2022. In the present case, the impugned order has been

passed on 18th August, 2021 and the present appeal has been preferred

on 29th October, 2021.

Accordingly, let a fresh stamp report regarding limitation be

made after perusal of the aforesaid judgment of the Hon'ble Supreme

Court.

Put up this case on 27.04.2022.

                                                      (Dr. Ravi Ranjan, C.J.)


Manoj/-                                              (Sujit Narayan Prasad, J.)