M/S Yr Kumar And Co vs Regional Provident Fund Commissioner
2024 Latest Caselaw 10755 P&H

Punjab-Haryana High Court

M/S Yr Kumar And Co vs Regional Provident Fund Commissioner on 3 July, 2024

                            207
                                         IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                      AT CHANDIGARH

                                                                    CWP-12997-1998 (O&M)
                                                                    DECIDED ON: 03.07.2024

                            M/S YR KUMAR AND COMPANY                             .....PETITIONER

                                                             VERSUS

                            REGIONAL         PROVIDENT          FUND       COMMISSIONER AND
                            ANOTHER                                           .....RESPONDENTS

                            CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:     None for the petitioner.

                                         Mr. Rajesh Hooda, Advocate, for respondent No.1.

                            SANJAY VASHISTH, J (ORAL)

1. After noticing the fact that Mr. V.G. Dogra, Advocate, who

filed present writ petition, has expired, fresh notice was issued to the

petitioner, at the address mentioned in the present writ petition.

2. As per office note, notice issued to the petitioner has been

received back unserved with a report that "company locked for a long

time".

3. In the absence of any assistance on behalf of the petitioner,

this Court is unable to move with the proceedings of the present writ

petition.

4. Thus, this Court is left with no other option, except to

dismiss the present writ petition for non-prosecution.

5. Dismissed for non-prosecution.

authenticity of this order/judgment

CWP-12997-1998 (O&M) -2-

6. However, liberty is granted to the petitioner to move an

appropriate application for revival of the present writ petition, within a

period of 12 weeks from today, in case, any substantial cause of action

requiring its adjudication, still exists.

Let copy of this order be forwarded at the address of the

petitioner as mentioned in the present writ petition.

                                                                          (SANJAY VASHISTH)
                            03.07.2024                                          JUDGE
                            Lavisha

                            Whether speaking/reasoned           Yes/No
                            Whether reportable                 Yes/ No

authenticity of this order/judgment