SABERA SANKET RAJNANDGAON Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Sudeep Johri, learned counsel for the appellant as well as Mr. Sunil Pillai, learned counsel appearing for the respondents.

(2.) By way of this writ appeal, appellant has prayed for following relief(s):

(3.) The present intra Court appeal has been filed against the order dtd. 23/6/2021 passed by the learned Single Judge in Writ Petition (L) No.7689 of 2010 (M/s. Sabera Sanket, Rajnandgaon, Chhattisgarh v. The Regional Provident Fund Commissioner, Raipur, Chhattisgarh and others), whereby the writ petition filed by the appellant/writ petitioner has been dismissed.