M/S. AKASH FOUNDERS AND ENGINEERS Vs. PRESIDING OFFICER, EMPLOYEES PROVIDENT FUND AND ANOTHER
LAWS(P&H)-2016-9-31
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 20,2016

M/S. Akash Founders And Engineers Appellant
VERSUS
Presiding Officer, Employees Provident Fund And Another Respondents

JUDGEMENT

P.B.BAJANTHRI,J. - (1.) CWP Nos. 10542, 10624 and 11122 of 2010 are being disposed of by this common order. For the purpose of facts of the case, CWP No. 10542 of 2010 is taken.
(2.) The petitioner-M/s. Friends Engineering Corporation Private Limited was established in the year 1970 as a partnership and in the year 1985 it was incorporated as private limited company. In the meanwhile M/s. Feco Industries and M/s. Akash Founders and Engineers were established in the year 1973 and 1982, respectively.
(3.) On 22.06.1989, three officers from Provident Fund Department inspected all the three companies which were in the common premises. During the inspection they have found that all the three companies were established in common premises and list of employees and their wages have been taken note of and the same was attested by the representatives of the respective companies. To that extent a report was submitted by means of a communication dated 11.08.1989 to the Regional Provident Fund Commissioner, Amritsar.;


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