MAYAR INFRASTRUCTURE DEVELOPMENT PVT LTD Vs. APFC, DELHI

JUDGEMENT

(1.) CM No. 4704/2015 (Exemption)

(2.) MR . Shivanath Mahanta, Advocate accepts notice on behalf of the respondents.

(3.) THE petitioner in the present petition has submitted that the proceedings under Section 14B and 7Q of the Employee's Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the Act) were initiated by the respondent against the petitioner for the period 01/2010 to 11/2013.