TUMKUR PATTANA SAHAKARA BANK NIYAMITHA, REPRESENTED BY THE CHIEF EXECUTIVE OFFICER SMT. R. MAMATHA Vs. UNION OF INDIA (UOI), REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LABOR AND ASSISTANT PROVIDENT FUND COMMISIONER, EMPLOYEES PROVIDENT FUND, RE

JUDGEMENT

(1.) HEARD the learned Counsel.

(2.) THE Petitioner has an alternate statutory Forum to question the impugned order. Learned Counsel for the Petitioner submits that the Petitioner would avail the statutory remedy.

(3.) THE Petitioner is granted time till 31.01.2011 to deposit the said sum. Upon such deposit, the attachment effected by the second Respondent shall stand dissolved or subject to the orders that may be passed in the appeal, which may be filed by the Petitioner in due course.