PETLAD TEXTILE MILLS Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) HEARD Mr. B.R. Gupta, learned advocate for the petitioner and Mr. Niral R. Mehta, learned advocate for the respondent.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) MR . B.R. Gupta, learned advocate for the petitioner as well as Mr. Niral Mehta, learned advocate for the respondent have submitted that no proceedings as on date are pending before the BIFR under the provisions of SICA Act. Mr. Gupta further submitted that in fact a scheme has been approved by the Board.