Swarnjeet Singh Mago vs Employee Provident Fund ...
2022 Latest Caselaw 9526 MP

                                                                                1
                                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                                       AT INDORE
                                                                        WP No. 11039 of 2022
                                                      (SWARNJEET SINGH MAGO Vs EMPLOYEE PROVIDENT FUND ORGANISATION)

                                             Dated : 12-07-2022
                                                   Shri Aviral Vikas Khare, counsel for the Petitioner .

                                                   Shri Pankaj Kumar Jain, counsel for the Respondent.

Counsel for the petitioner submits that issue involved in the present case stands covered by the judgment passed by co-ordinate bench in W.P. No. 14425/2021 and W.P.No. 15025/2021. Copy of the orders are given to the counsel for the State.

Counsel for the State is granted a week's time to examine the aforesaid orders and to apprise this Court whether the petition is covered by the aforesaid orders or not.

List after a week.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified VerifiedDigitally Digitally signed by SAN MUKTA CHANDRASHEKHA R KOUSHAL Date: 2022.07.12 17:43:50 IST