Anil Kumar Beohar vs The Employees Provident Foun
2021 Latest Caselaw 2361 MP

                                                                  1                                WP-16286-2019
                                        The High Court Of Madhya Pradesh
                                                   WP-16286-2019
                                         (ANIL KUMAR BEOHAR Vs THE EMPLOYEES PROVIDENT FOUN AND OTHERS)

                                 18
                                 Jabalpur, Dated : 14-06-2021
                                       Heard through Video Conferencing.
                                       Mr. Bramhadatt Singh, learned counsel for the petitioner.
                                       Learned counsel for the petitioner has drawn the attention of this Court
                                 to the order passed on 09.03.2021, by which this Court had directed learned
                                 counsel for the respondent to place on record, the copy of the Supreme

Court's order passed on 25.02.2021, by which, learned counsel for the respondent had submitted that the judgment of the Supreme Court in R.C. Gupta & ors. vs. Regional Provident Fund Commissioner Employees's Provident Fund Organization & ors. had been recalled with the further direction that no matter involving this issue pending in any Court will be proceeded in the meanwhile.

Learned counsel for the petitioner submitted that the said order of this Court dated 09.03.2021 has not yet been complied by the learned counsel for the respondent.

Under the circumstances, in order to seek compliance with the aforementioned order, list this case on 21.06.2021 on Top of the list.

(ATUL SREEDHARAN) JUDGE

pnm

Signature Not Verified SAN

Digitally signed by SMT POONAM MANEKAR Date: 2021.06.15 15:14:53 IST