EMPLOYEES PROVIDENT FUND ORGANISATION Vs. SUNIL KUMAR B
LAWS(SC)-2019-4-169
SUPREME COURT OF INDIA
Decided on
April 01,2019
EMPLOYEES PROVIDENT FUND ORGANISATION
Appellant
VERSUS
Sunil Kumar B
Respondents
JUDGEMENT
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(1.)Heard learned counsel for the petitioners and perused the relevant material. SLP D.9610/19 Delay condoned.
(2.)We find no merit in the special leave petition. The same is, accordingly, dismissed.
(3.)Pending application(s), if any, stand disposed of.
(2.)We find no merit in the special leave petition. The same is, accordingly, dismissed.
(3.)Pending application(s), if any, stand disposed of.
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