M/S TATA MOTORS LTD., THROUGH ITS CONSTITUTED ATTORNEY TELCO PRAVEEN KUMAR SINGH ETC Vs. THE REGIONAL PROVIDENT FUND, COMMISSIONER, JAMSHEDPUR AND ANR. ETC.

JUDGEMENT

(1.) (I.A. No. 142 of 2015 in L.P.A. No. 482 of 2014) Copy of the instant application has already been provided to the Assistant Counsel to Mr.V.P.Singh, Senior Advocate.

(2.) Learned Senior Advocate states that he has no objection in allowing the instant application by arraying the applicants, namely, Md. Halim, son of Md. Yusuf, Ananda Shankar Dubey, son of Late Bishwanath Dubey and Mahavir Singh, son of Late Bihari Singh as party-4. respondent Nos. 3, 4 and 5 in L.P.A. No. 482 of 2014.

(3.) Resultantly, I.A. No. 142 of 2015 is allowed, as prayed for.