URANIUM CORPORATION OF INDIA LIMITED Vs. REGIONAL PROVIDENT FUND COMMISSIONER
LAWS(JHAR)-2011-7-13
HIGH COURT OF JHARKHAND
Decided on
July 12,2011
URANIUM CORPORATION OF INDIA LIMITED
Appellant
VERSUS
REGIONAL PROVIDENT FUND COMMISSIONER, JAMSHEDPUR
Respondents
JUDGEMENT
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(1.) By the Court.--Counsel for the petitioner seeks leave to delete respondent No. 1 to. 'Union of India'.
(2.) Leave to delete respondent No. 1 is granted.
(3.) Necessary amendment shall be carried out during course of the day.;
(2.) Leave to delete respondent No. 1 is granted.
(3.) Necessary amendment shall be carried out during course of the day.;
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