Employees Provident Fund ... vs Mukesh Vyas
2023 Latest Caselaw 7000 MP

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                          WA No. 295 of 2020
                                           (EMPLOYEES PROVIDENT FUND ORGANISATION Vs MUKESH VYAS)

                           Dated : 28-04-2023
                                    Shri Pankaj Kumar Jain, learned counsel for the appellant.

                                    Shri Aviral Vikas Khare, learned counsel for the respondent.

Counsel for the appellant has filed I.A No.2307/2023, for disposal of the Writ Appeal in view of the judgment passed by the Supreme Court in SLP(C) No.8658-8659/2019 (EPFO & Anr. Vs. Sunil Kumar B. and Ors. ETC.) and

submit that the issue involved in the present case is covered by the said judgment.

Counsel for the respondent disputes the same and submits that the appeal cannot be disposed off in terms of the said order.

In view of the aforesaid, list the matter after ensuing summer vacation.

                              (VIJAY KUMAR SHUKLA)                                       (PRANAY VERMA)
                                      JUDGE                                                  JUDGE

                           Pramod




Signature Not Verified
Signed by: PRAMOD
KUSHWAHA
Signing time: 28-04-2023
18:07:07