HILL COUNTRY PROPERTIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No. 2286/2015 (Exemption)

(2.) MS Bharathi Raju, Advocate accepts notice on behalf of respondent No.1 and Mr. R.R. Rajesh, 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 and 7Q 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 08/2005 to 07/2012.