GANAPATHI MILLS Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) R .BANUMATHI, J Being aggrieved by the order dated dated 25.11.2008 passed in W.P.(MD)No.2905 of 2007 regarding statutory liability under the Employees' Provident Fund, the appellant has preferred this Writ Appeal.

(2.) WHEN the matter came up on 10.4.2012, there was no representation for the appellant and therefore, the Writ Appeal was posted today (i.e. 11.4.2012) under the caption "For Dismissal". Even today, there is no representation for the appellant.