MASCON GLOBAL LTD. 59/2, 100 FT RING ROAD, BANASHANKARI 2ND STAGE, BANGALORE - 560070, RETPD. BY MR. ACHAL S. MOUDGAL, SENIOR TECHNICAL MANAGER Vs. THE REGIONAL PF COMMISSIONER-II EMPLOYEES" PROVIDENT FUND ORGANIZATION, SUB-REGIONAL OFFICE, 570,

JUDGEMENT

(1.) SMT . Sumangala A. Swamy, Learned Counsel is directed to take notice for respondent No.1. Since the relief sought for is only against respondent No.1, notice to respondent No.2 is dispensed with. The petitioner has called in question Annexure -B, an attachment order passed by the Employees Provident Fund Organization inter -alia at caching the bank accounts of the petitioner to the tune of Rs.50,81,426/ - as arrears of provident fund interest and damages.

(2.) LEARNED Counsel for the petitioner submits that, the main order itself is passed on 30.7.2012. The petitioner has got 60 days to file an appeal before the Appellate Tribunal. However, within 30 days, an attachment order is issued and even to enable the petitioner to file an appeal at Delhi, it requires reasonable time. In the meanwhile, attachment order has been issued preventing the petitioner even from disbursing the salary.