M/S Tata Motors Limited vs The Regional Provident Fund ...
2023 Latest Caselaw 888 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                       W.P.(C) No. 1616 of 2006

                  M/s Tata Motors Limited                            ...      ...      Petitioner
                                           Versus
                  The Regional Provident Fund Commissioner and Anr.
                                                      ...        ...    Respondents
                                           With
                                     W.P.(C). No.1856 of 2007
                  M/s Tata Engineering and Locomotive Company Ltd.
                                                            ...        Petitioner
                                           Versus
                  The State of Jharkhand and Ors.           ..       Respondents
                                           ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. V.P. Singh, Senior Advocate : Ms. Rashmi Kumar, Advocate For the Resp. No.5 : Mr. Sanjoy Piprawall, Advocate (WPC No.1856 of 2007) For the Resp. No.2 : Mr. Mrinal Kanti Roy, Advocate (WPC No.1616 of 2006) For the Resp. EPFO : Mr. Rupesh Singh, Advocate For the Resp. - State : Mr. Pankaj Kr. Choudhary, A.C. to S.C.(L&C) II (WPC No.1856 of 2007)

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12/23.02.2023 Learned counsels for the parties are present.

2. Learned counsel for the respondents has relied upon a judgment passed by this Court in the case of Indu Builders Vs. State of Jharkhand reported in 2003 3 JCR 360 to submit that the Registrar Co-operative Society had the necessary jurisdiction to enter into the dispute which has resulted in the impugned orders. He submits that the dispute was covered under Section 48 of the Cooperative Societies Act.

3. The argument has remained inconclusive.

4. Post these cases for further hearing on 02.03.2023 to be taken up as a first case.

(Anubha Rawat Choudhary, J.) Saurav/