ROLLWELL FORGE LTD Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) HEARD Mr. K. M. Paul, learned Advocate for the petitioner and Mr. Niral Mehta, learned Advocate for the respondent No. 1.

(2.) RULE. Mr. Mehta waives service of rule on behalf of the respondent-authorities.

(3.) AT the request and with consent of the learned Advocates appearing for the respective parties, the matter is taken up for final hearing today.