A M ENTERPRISES Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) ISSUE notice.

(2.) MR . R.C. Chawla, Advocate accepts notice on behalf of the respondent.

(3.) THE petitioner in the present petition has submitted that the proceedings under Section 14 -B and 7 -Q 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 03/2008 to 01/2013.