LAWS(DLH)-2011-7-492

RELIGARE ENTERPRISES LTD Vs. LABOUR SECRETARY

Decided On July 27, 2011
Religare Enterprises Ltd Appellant
V/S
Labour Secretary Respondents

JUDGEMENT

(1.) ON 17th January, 2011 this Court passed the following order:

(2.) WITH the consent of learned counsel for the parties, this petition has been heard finally.

(3.) IN that view of the matter, the said impugned order is hereby set aside. The impugned order will now be treated as a show case notice to the Petitioner and the Petitioner will file its reply thereto before the Regional Provident Fund Commissioner ('RPFC') within four weeks from today. After giving an opportunity of being heard an order will be passed by the authority within a period of four weeks thereafter. Till such time the order is passed no coercive action will be taken against the Petitioner.