M/S.Lourdes Hospital vs Union Of India
2023 Latest Caselaw 824 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                    WP(C) NO. 35492 OF 2015
PETITIONER/S:

            M/S.LOURDES HOSPITAL
            AGED 40 YEARS
            ERNAKULAM, COCHIN, KERALA, REPRESENTED BY ITS
            DIRECTOR REV.FR.SABU NEDUNILATHU.
            BY ADVS.
            SRI.ENOCH DAVID SIMON JOEL


RESPONDENT/S:

    1       UNION OF INDIA
            REPRESENTED BY THE SECRETARY, MINISTRY OF LABOUR
            AND EMPLOYMENT, NEW DELHI.
    2       EMPLOYEES PROVIDENT FUND ORGANIZATION
            SUB REGIONAL OFFICE, BHAVISHYANIDHI BHAVAN,
            KALOOR, COCHIN-682017.
    3       REGIONAL PROVIDENT FUND COMMISSIONER
            SUB REGIONAL OFFICE, BHAVISHYANIDHI BHAVAN,
            KALOOR, COCHIN-682017.
            BY ADVS.
            SMT.VANDANA P., CGC
            DR.S.GOPAKUMARAN NAIR (SR.)
            SRI.S.PRASANTH, SC, EMPLOYEES PROVIDENT FUND
            ORGANISATION


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   12.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 35492 of 2015
                                     -2-


                              JUDGMENT

This writ petition is filed by the petitioner seeking the following

relief:-

"Issue a writ of mandamus or other appropriate writ, order or direction, directing respondents 2 and 3 not to initiate any coercive steps pursuant to Ext. P1, until the Appellate Tribunal at Bengaluru is established and the appeal filed by the Petitioner is taken up by the Tribunal."

2. Today when the writ petition is taken up, Sri. Enoch David

Simon Joel, learned counsel for the petitioner, submitted that the

subject matter of the writ petition has become infructuous.

Placing on record the above submission, the writ petition is

dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE Eb

///TRUE COPY///

P. A. TO JUDGE