REGIONAL PROVIDENT FUND COMMISSINER Vs. BANK OF BARODA

JUDGEMENT

(1.) The present appeal has been filed under Clause 15 of the Letters Patent by the appellant-original respondent No. 1 against the order dated 25.11.2010 passed by the learned Single Judge of this Court in Special Civil Application No. 8706 of 1991, whereby the learned single Judge has allowed the petition.

(2.) On the other hand learned advocate for the respondent supported the impugned order of learned Single Judge and submitted that the learned Single Judge after considering the material on record has passed the impugned order, therefore, there is no germane reason to interfere with the impugned judgment and order.

(3.) We have heard learned Counsel for the appellant as also learned advocate appearing for the respondent and perused the material on record. We have also perused the impugned order passed by the learned Single Judge and found that the learned Single Judge has given cogent and convincing reasons in arriving at the conclusion. The learned Single Judge while deciding the petition has observed in paragraph Nos. 15, 16, 17 and 18 as under:--