REGIONAL PROVIDENT FUND COMMISSIONER Vs. ELYSIUM PHARMACEUTICALS LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr. Chaitanya Joshi for the applicants and learned advocate Mr. Saurin Mehta for the respondents.

(2.) The three captioned Civil Applications filed in the respective Letters Patent Appeals seek prayer for amendment by substituting the name of the appellant who was the original petitioner. The Letters Patent Appeals are filed by the Regional Provident Fund Commissioner-II and Recovery officer . The respective Special Civil Applications were filed wherein the description of the petitioner was same.

(3.) The facts of the appeals being similar, the appellant in Letters Patent Appeal No. 1261 of 2012 has challenged order dtd. 13/3/2012 of learned Single Judge in Special Civil Application No. 2015 of 2012, whereby order dtd. 7/9/2011 of the Employees' Provident Fund Appellate Tribunal, New Delhi, camp at Jaipur came to be confirmed. The other two Letters Patent Appeal Nos. 1262-1263 of 2012 arise out of order of even date passed in Special Civil Application Nos. 2016-2017 of 2012.