SAHARA PRIME CITY LIMITED Vs. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL/EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL

JUDGEMENT

(1.) Heard Shri Amrendra Nath Tripathi, learned counsel for the petitioner assisted by Shri Rahul Tripathi and Shri Nirmit Srivastava, learned counsels for the petitioner and Shri Akhilesh Pratap Singh, learned counsel for the respondent nos. 2 and 3.

(2.) There is no need to issue notice to the opposite party no.1 as the opposite party no.1 is an appellate Tribunal.

(3.) By means of this petition, the petitioner has prayed following main relief(s):-