S D LAHANE Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No. 5035/2015 (Exemption)

(2.) MR . Rakesh Kumar, Standing Counsel accepts notice on behalf of respondent No.1 and Mr D. Rajeshwar Rao, Adv. accepts notice on behalf of the respondent Nos.2 and 3.

(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 No.3 against the petitioner for the period, 04/2005 to 03/2013.