PRAGATHI GRAMIN BANK Vs. REGIONAL PROVIDENT COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel appearing for petitioner and learned counsel appearing for respondents.

(2.) The petitioner is assailing the order dtd. 31/3/2005 / 29/4/2005 passed by Assistant Provident Fund Commissioner/second respondent. Said order is marked at Annexure-C.

(3.) The petitioner has also assailed the order dtd. 1/10/2010 marked at Annexure-D passed by the Appellate Authority under the Employees' Provident Funds Miscellaneous Provisions Act, 1952.