SRI SHANMUGHA TALKIES VEERAVANALLUR Vs. REGIONAL PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) THE above writ appeal is directed against the order dated 12.10.1999 made in W.P.No.10776 of 1996, in and by which, the learned single Judge, after considering the claim of both parties, has granted the relief in part. Not satisfied with the said order, the petitioner viz., M/s Sri Shanmugha Talkies, has filed the above writ appeal.

(2.) HEARD the learned counsel appearing for appellant as well as the respondents.