Tvl.Vestures India Private ... vs The Assistant Provident Fund ...
2021 Latest Caselaw 9968 Mad

                                                                                    WA.No.535/2021



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED 19.04.2021

                                                      CORAM

                             THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN

                                                          AND

                                   THE HONOURABLE MR. JUSTICE P.RAJAMANICKAM

                                                WA.No.535/2021
                                               & CMP.No.2111/2021

                     Tvl.Vestures India Private Limited
                     rep.by its Director Mr.G.D.Ranka
                     No.5, Balaji Nagar
                     Ekkattuthangal,
                     Chennai – 97.                                            ..       Appellant

                                                          Versus

                     The Assistant Provident Fund Commissioner,
                     Employee Provident Fund Organization
                     No.3, Rajaji Salai, Tambaram
                     Chennai-45.                                                    ..Respondent

                     Prayer:- Writ Appeal filed under Clause 15 of the Letters Patent against the
                     order passed in WPMP.No.8392/2006 in WP.No.7620/2006.




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https://www.mhc.tn.gov.in/judis/
                                                                                           WA.No.535/2021



                                             For Appellant      :      Mr.D.Vijayakumar
                                             For Respondent     :      Mr.R.Vishnu for
                                                                       Mr.K.Ramu

                                                        JUDGMENT

[Judgment of the Court was delivered by M.SATHYANARAYANAN, J., through Video Conferencing]

1. By consent, the writ appeal is taken up for final disposal and is

disposed of by this judgment.

2. Mr.R.Vishnu, learned counsel accepts notice on behalf of the

respondent.

3. The writ petitioner is the appellant herein and he made a challenge to

the interest recovery notice dated 14.02.2006/01.03.2006, by filing

WP.No.7620/2006 and the writ petition was entertained and an

interim order came to be passed, by directing the writ

petitioner/appellant herein to deposit 50% of the amount within a

period of eight weeks from the date of of receipt of a copy of the said

order dated 20.03.2006. Challenging the said interim order, the

present writ appeal came to be preferred on 12.05.2006 and however,

https://www.mhc.tn.gov.in/judis/ WA.No.535/2021

it came to be numbered only on 09.02.2021 and is listed today for

admission.

4. The learned Standing counsel appearing for the respondent-

Corporation on instructions, would submit that the writ petition itself

came to be dismissed as infructuous on 11.01.2011 and as such,

nothing remains for further adjudication in this writ appeal.

5. In the light of the said development, the writ appeal stands dismissed

as infructuous. No costs. Consequently, the connected miscellaneous

petition is closed.

                                                                                [MSNJ]         [PRMJ]
                                                                                    19.04.2021
                     AP
                     Internet: Yes
                     To

The Assistant Provident Fund Commissioner, Employee Provident Fund Organization No.3, Rajaji Salai, Tambaram Chennai-45.

https://www.mhc.tn.gov.in/judis/ WA.No.535/2021

M.SATHYANARAYANAN, J., AND P.RAJAMANICKAM, J.,

AP

WA.No.535/2021

19.04.2021

https://www.mhc.tn.gov.in/judis/