NARESH ENTERPRISES Vs. CENTRAL BOARD OF TRUSTEES

JUDGEMENT

(1.) Today, this case has been listed for order on default(s).

(2.) Learned counsel for the petitioner submits that the default(s) pointed out by Registry have been rectified.

(3.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India challenging the order dtd. 13/3/2024 passed by respondent No.1 under Sec. 14-B of the EPF Act by which the respondent has assessed PF dues.