VODAFONE IDEA LIMITED Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) This hearing has been held through video-conferencing.

(2.) The Petitioner to submit a detailed statement of the total amounts deposited as also the total demands raised by the Regional Provident Fund Commissioner (hereinafter, "RPFC"), before the next date. Respondent to also provide the complete accounts statement before the next date.

(3.) The Petitioner challenges the imposition of interest and damages under Section 7Q and Section 14B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter, "EPF Act"). According to the Petitioner, no amount is payable inasmuch as there is a discrepancy in the manner in which the Department is calculating and giving credit to the various challans which have been deposited by the Petitioner.