TATA IRON & STEEL COMPANY Vs. KALSI DEVI

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Sah, learned counsel for the petitioner, Mr. Sudhir Kr. Sharma assisted by Mr. Ramchander Sahu, learned counsel for the O.P. Nos. 1 and 2 and Mr. Prashant Kumar Singh, learned counsel for the CMPFO.

(2.) Mr. Prashant Kumar Singh, learned counsel for the Coal Mines Provident Fund Organization submits that in view of order dtd. 10/5/2024 passed by the Coordinate Bench, he has filed affidavit.

(3.) This petition has been filed under Article 227 of Constitution of India for quashing the order dtd. 16/5/2023 passed by the learned Civil Judge (Sr. Division)-VII, Dhanbad in Execution Case No. 54 of 2019 whereby the petition filed by the decree holders/opposite parties under Order VI, Rule 17 read with Sec. 151 of C.P.C. has been allowed by the learned Executing Court.