Nirmala College vs The Employees' Provident Fund ...
2025 Latest Caselaw 2514 Jhar

Jharkhand High Court

Nirmala College vs The Employees' Provident Fund ... on 10 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L.P.A. No. 613 of 2024
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Nirmala College, through its Principal, namely, Dr. Sister Jyoti Kispotta ... ...Appellant Versus The Employees' Provident Fund Organization, Regional Office, Ranchi & Ors. ... ... Respondents

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellant :Mr. Nipun Bakshi, Advocate For the Res. Nos. 1 to 3 : Mr. Prashant Pallav, DSGI

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04/10.02.2025

I.A. No. 12755 of 2024.

This application is filed to condone delay of 4 days

in filing the appeal challenging the judgment of the learned

Single Judge.

2. Mr. Prashant Pallav, learned counsel appearing for

the respondents, has no objection for the condonation of

the said period of delay.

3. Therefore, this application is allowed and delay of 4

days in filing this appeal is condoned.

L.P.A. No. 613 of 2024.

4. List on 21.04.2025.

(M.S. Ramachandra Rao, C.J.)

(Deepak Roshan, J.) Fahim/Amardeep