DIVYABEN HEMANTKUMAR NATWARLAL Vs. REIGONAL PROVIDENT FUND

JUDGEMENT

(1.) Leave to amend the cause-?title by impleading the official liquidator as party respondent. Amendment be carried out forthwith.

(2.) At the request of learned advocates for the respective parties, the present petition is taken up for final consideration today. Hence, Rule returnable forthwith. Learned advocate Ms. E. Shailaja waived service of notice of rule on behalf of respondent No.1.

(3.) The petitioner has preferred this petition under Article 226 of the Constitution, seeking following reliefs :-?