The Regional Provident Fund ... vs The Presiding Officer
2021 Latest Caselaw 20719 Mad

                                                                         W.A(MD)No.1877 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 07.10.2021


                                                       CORAM:
                               THE HONOURABLE MR.JUSTICE M.DURAISWAMY
                                                 AND
                              THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                           W.A(MD)No.1877 of 2021

                     The Regional Provident Fund Commissioner,
                     Employees Provident Fund Organisation,
                     Regional Office No.1,
                     Lady Doak College Road,
                     Madurai District.               ... Appellant/Petitioner


                                                        Vs.

                     1.The Presiding Officer,
                       Employee's Provident Fund Appellate Tribunal,
                       2nd Floor, Bhavishya Nidhi Bhawan,
                       Bhikaji Cama Plance,
                       New Delhi – 110 066.

                     2.Bharat Niketan Engineering College,
                       Represented by its Chairman / Trustee,
                       R.V.Prasanna Venkatesan,
                       Thimmarasa Naickanoor,
                       Aundipatti,
                       Theni District,
                       Tamil Nadu.                     ... Respondents/Respondents



                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent
                     against the order, dated 29.03.2021 made in W.P(MD)No.4130 of
                     2011 on the file of this Court.


                                   For Appellant              : No appearance

https://www.mhc.tn.gov.in/judis/
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                                                                         W.A(MD)No.1877 of 2021



                                                      JUDGMENT

(Judgment of the Court was delivered by M.DURAISWAMY,J.)

Consistently, there is no representation for the appellant.

When the matter was listed for hearing on 01.10.2021, there was

no representation for the appellant. Hence, the matter was

adjourned to 05.10.2021. On 05.10.2021 also, there was no

representation for the appellant. Hence, the Registry was directed to

list the matter under the caption 'for dismissal' on 07.10.2021.

2.Though the matter has been listed under the caption 'for

dismissal' today ie., 07.10.2021, none appeared for the appellant.

Hence, this Court has no other option to dismiss the Writ Appeal for

non-prosecution.

3.Accordingly, the Writ Appeal is dismissed for

non-prosecution. No costs.

                                                              [M.D.,J]      [K.M.S.,J.]
                                                                     07.10.2021
                     Index          :Yes/No
                     Internet       :Yes/No
                     indu/ps

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

W.A(MD)No.1877 of 2021

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

The Presiding Officer, Employee's Provident Fund Appellate Tribunal, 2nd Floor, Bhavishya Nidhi Bhawan, Bhikaji Cama Plance, New Delhi – 110 066.

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

W.A(MD)No.1877 of 2021

M.DURAISWAMY,J.

and

K.MURALI SHANKAR,J.

indu/ps

W.A(MD)No.1877 of 2021

07.10.2021

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