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Karpaga Ganapathi Textile ... vs The Assistant Provident Fund
2022 Latest Caselaw 16011 Mad

Citation : 2022 Latest Caselaw 16011 Mad
Judgement Date : 10 October, 2022

Madras High Court
Karpaga Ganapathi Textile ... vs The Assistant Provident Fund on 10 October, 2022
                                                               1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATE: 10.10.2022

                                                           CORAM:

                                    THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
                                                      AND
                                   THE HONOURABLE MR. JUSTICE K.KUMARESH BABU

                                                     W.A.No.3713 of 2019
                                                             and
                                                    C.M.P.No.23623 of 2019

                     Karpaga Ganapathi Textile Process Private Limited,
                     Rep. By tis Director-Mr.N.K.Karthikeyan,
                     No.21 & 23, 6th Cross Street,
                     College Road,
                     Tirupur – 641 602.                               ... Appellant

                                                              Vs.

                     The Assistant Provident Fund
                     Commissioner Employees Provident
                     Fund Organization,
                     Sub Regional Office,
                     S.J.Plaza,
                     Swarnapuri,
                     Salem-636001.                                            ... Respondent

                                  Appeal filed under Clause 15 of Letters Patent against the order of
                     this Court dated 03.01.2018 made in W.P.No.34164 of 2017.


                                  For Appellant      :: No appearance




https://www.mhc.tn.gov.in/judis
                                                               2

                                                       JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN,J.)

Since there was no appearance for the appellant on 27.09.2022, the

matter was directed to be posted today under the caption 'for dismissal'.

Even today, none appeared for the appellant. Hence, this Writ Appeal is

dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

(R.S.M.,J.) (K.B.,J.) 10.10.2022 Index:Yes/No vsi

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

R.SUBRAMANIAN,J.

& K.KUMARESH BABU,J.

Vsi

W.A.No.3713 of 2019

10.10.2022

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

 
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