ADARSH VIDHYA MANDIR Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Issue notice.

(2.) Mr. Arvind Kumar, 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 from August, 1997 to December, 2013.