PALLIYADI HANDLOOM WEAVERS CO-OPERATIVE PRODUCTION AND SALE SOCIETY LIMITED Vs. EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) When the matter is taken up for hearing today, the learned Counsel appearing for the appellant filed the following memo:

(2.) Based upon the said memo, the learned Counsel appearing for the appellant submitted that liberty may be given to file a statutory appeal. It is submitted that even at the time of hearing the writ petition, such an objection has been raised.

(3.) The learned Counsel appearing for the respondents submitted that it is for the appellant to pursue the alternative remedy, if so advised.