SOCRUS PHARMACEUTICAL LIMITED Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The Petitioner is aggrieved by an order dated 9th February 2011 passed by the Employees' Provident Fund Appellate Tribunal (Tribunal') in ATA No. 708(8)72010 rejecting the Petitioners application for furnishing a bank guarantee for the amount of pre-deposit and require the Petitioner to pay the pre-deposit in two equal monthly installments.

(2.) Notice. Mr. Arvind Kumar Verma, learned counsel accepts notice on behalf of the Respondent.

(3.) With the consent of learned counsel for the parties, the writ petition is finally heard.