INSTITUTE OF RURAL MANAGEMENT Vs. REGIONAL PF COMMISSIONER

JUDGEMENT

(1.) Heard learned Advocate Mr. Keyur Gandhi with learned Advocate Mr. Nisarg Desai for Gandhi Law Associates for the Petitioner and learned Advocate Mr. A.V. Nair for the Respondent.

(2.) This Court [Coram: Hon'ble Ms. Justice Sonia Gokani, as Her Ladyship was then] passed the following order on 26/12/2019:

(3.) Rule returnable forthwith. Learned Advocate Mr. Nair waives service of notice of rule on behalf of the Respondent.