Adarsh Co-Operative Bank Ltd vs Union Of India
2021 Latest Caselaw 11697 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 9439/2021

Adarsh Co-Operative Bank Ltd.

----Petitioner Versus Union Of India & Ors.

----Respondents

For Petitioner(s) : Mr. Rakesh Arora

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/07/2021

Learned counsel for the petitioner has submitted that

though against an order passed under Section 7-A of the

Employees Provident Funds and Miscellaneous Provisions

Act, 1952 (for short 'the Act of 1952'), appeal is provided

under Section 7-I to the Tribunal, but as per his

information, at present, the tribunal is not working,

therefore, he seeks some time to furnish definite

information regarding non functioning of the industrial

tribunal constituted under Section 7-D of the Act of 1952.

Time prayed for is granted.

List after ten days.

(VIJAY BISHNOI),J

42-msrathore/-

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