MURLI INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M.G.Bhangde, learned Senior Counsel representing the petitioner and Mr. R.S.Sundaram, learned Counsel representing the respondent no.2.

(2.) The issue posed before us in this matter is as to whether the instant writ petition is cognizable by a learned Single Judge of this Court or by a Division Bench.

(3.) It has been argued by the learned counsel representing the Union of India that in view of the provisions contained in Chapter Rule 18 (31) of Chapter XVII of the Bombay High Court Appellate Side Rules, 1960 (hereinafter referred to as 'the Appellate Side Rules'), since under challenge in this writ petition is to orders passed by the Authority concerned under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred as 'Employees' Provident Funds Act') as such, the writ petition is, in terms of the provisions of Rule 18 (1) of Chapter XVII of the Appellate Side Rules would be cognizable by the learned Single Judge.