DESIGNCO Vs. REGIONAL PROVIDENT FUND COMMISSIONER AND ORS.

JUDGEMENT

(1.) CM No. 12542/2015 (exemption).

(2.) THE petitioner is aggrieved by the order dated 5.6.2015 passed by the Employees' Provident Fund Appellate Tribunal, Delhi in ATA No. 1335 (14)/2014 rejecting the petitioner's application for furnishing a bank guarantee for the amount of pre -deposit and extended the time by four (4) weeks more to deposit 50% of the assessed amount. Notice.

(3.) MR . S.K. Gupta, learned counsel for the petitioner draws attention of this Court to an order dated 27.09.2010 passed by Madhya Pradesh High Court passed in Vijay Industries v. Regional Provident Fund Commissioner & Anr. [Writ Petition No. 13631/2010] and an order passed by this Court in Socrus Pharmaceutical Limited v. Assistant Provident Fund Commissioner, : 2011 LLR 1018 wherein similar prayer for furnishing a bank guarantee was allowed.