Gulati Institute Of Finance And ... vs Employees Provident Fund Organisation
2024 Latest Caselaw 5499 Ker

Kerala High Court

Gulati Institute Of Finance And ... vs Employees Provident Fund Organisation on 16 February, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                        WP(C) NO. 8247 OF 2021
PETITIONER:

          GULATI INSTITUTE OF FINANCE AND TAXATION,
          GIFT CAMPUS, TC 4/2609(1), CHAVADIMUKKU,, SREEKARIYAM
          P.O, THIRUVANANTHAPURAM, REPRESENTED BY ITS REGISTRAR.
          BY ADVS.
          K.P.SATHEESAN (SR.)
          SRI.P.MOHANDAS (ERNAKULAM)
          SRI.S.K.ADHITHYAN
          SRI.SABU PULLAN
          SRI.GOKUL D. SUDHAKARAN


RESPONDENTS:

    1     EMPLOYEES PROVIDENT FUND ORGANISATION,
          REPRESENTED BY ITS CHAIRMAN, CENTRAL BOARD OF TRUSTEES,
          EMPLOYEES PROVIDENT FUNDS, MINISTRY OF LABOUR AND
          EMPLOYMENT, SHRAM SAKTHI BHAVAN, RAFI MARG,
          NEW DELHI-110 001.
    2     THE REGIONAL PROVIDENT FUND COMMISSIONER,
          EMPLOYEES PROVIDENT FUND ORGANIZATION, BHAVISHYANIDHI
          BHAVAN, P.B.NO.1016, PATTOM P.O,
          THIRUVANANTHAPURAM-695 004.
          BY ADV NITA.N.S., SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8247 OF 2021
                                      2



                             JUDGMENT

The learned counsel appearing for the petitioner would

submit that the petitioner may be permitted to withdraw the writ

petition, leaving open all contentions taken and reserving the

liberty of the petitioner to approach this Court again, if necessary.

In the light of the permission sought by the learned counsel

for the petitioner, the writ petition is dismissed as withdrawn

reserving the liberty as aforesaid.

Sd/-

GOPINATH P. JUDGE DK WP(C) NO. 8247 OF 2021

APPENDIX OF WP(C) 8247/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE REQUEST MADE BY THE PETITIONER TO THE 2ND RESPONDENT AS NO.A-76/GIFT/2016-2028 DATED 19.11.2018.

EXHIBIT P2 TRUE COPY OF THE SUMMONS ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT AS NO. KR/TVM/0016174/000/ENF 501/DAMAGES/5572 DATED 17.01.2020.

EXHIBIT P3 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT AS NO.A-76/GIFT/2016-2020 DATED 19.11.2020.

EXHIBIT P4 TRUE COPY OF THE DEMAND NOTICE GIVEN BY THE ASSISTANT PROVIDENT FUND COMMISSIONER AS PROCEEDINGS NO. KR/TVM/16174/DAMAGES CELL/2019-20/6048 DATED 15.02.2020.