SUNIT SHAH Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) CM No. 5249/2015 (Exemption) Allowed, subject to just exceptions. The application stands disposed of. W.P.(C) 2935/2015 and CM No. 5248/2015 Issue notice.

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

(3.) THE petitioner in the present petition has submitted that the proceedings under Section 7A 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 04/2010 to 10/2012.