SHREE SHYAM ENTERPRISES Vs. UOI

JUDGEMENT

(1.) ISSUE notice.

(2.) MR Rajkumar Dahiya, Advocate, accepts notice on behalf of respondent No.1 and Mr. Rajeshshwar Rao, Advocate 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 14B 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 March 2008 to March, 2014.