EMPLOYEES PROVIDENT FUND ORGANISATION Vs. HOTEL BRODWAY

JUDGEMENT

(1.) CHALLENGE in these writ petitions have been made under Article 227 of the Constitution of india to the orders dated April 9,2003, March 1, 2004 and December 3, 2003 passed in Misc. Case No. 11 (H)03 in Title Suit No. 8 of (H)03. Misc. Case No. 5 (H) in T. S. No. 5 (H)04 and-Misc. Case No. 125 (T) of 3 in T. S. . No. 51 (T) of 3 respectively, whereby and whereunder the learned Munsif/assistant to the Deputy commissioner, Shillong granted ad interim injunction restraining the petitioners herein from further proceedings in the matter of assessment, review or any other allied matters of the respondent (herein) firm till further order/orders ortill the final disposal of the Misc. case;

(2.) THESE three writ petitions are taken together for disposal since the matters involve the same question and the relief sought for are the same.

(3.) BRIEF reference to the factual aspects would suffice: the petitioners herein are the authorized officers under Section 2 (aa) of the Employees' provident Funds and Miscellaneous Provisions act. 1952 (hereinafter referred to as the Act only), who had initiated a proceeding under section 7-A of the Act against the respondents which culminated in filing the Title Suits and misc. cases as indicated above.