PUNJABI ACADEMY Vs. E P F APPELLATE TRIBUNAL

JUDGEMENT

(1.) CM No. 4624/2015 (Exemption) Allowed, subject to just exceptions. The application stands disposed of. W.P.(C) 2585/2015 and CM No.4623/2015 (direction) Issue notice.

(2.) MR . Arvind Kr, Advocate accepts notice on behalf of the respondent.

(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 08/1997 to 08/2012.