Citation : 2024 Latest Caselaw 9321 Jhar
Judgement Date : 18 September, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (L). No.680 of 2024
Central Board of Trustees, Employees Provident Fund
Organization through Shri Randhir Kumar
.......... Petitioner
Versus
M/s Jagran Prakashan Ltd. & Anr. ........ Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. P.A.S Pati, Advocate : Ms. Malsi Pathak, Advocate For the Respondents : Mr. Nipun Bakshi, Advocate
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th 08/Dated:18 September, 2024
Learned counsel for the respondent has raised the question of maintainability of the writ petition in the light of the judgment passed by Hon'ble High Court of Gujarat at Ahmedabad in R/Letters Patent Appeal No.1009 of 2022 and analogous cases (Regional Provident Fund Commissioner vs. Employees Provident Fund Appellate Tribunal & 1 other(s) disposed of on 04.12.2023.
2. Learned counsel for the petitioner prays for two weeks' time to argue on legal point.
3. Put up this case on 18.10.2024.
(Sanjay Prasad, J.) Saket/-
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