NAYASYLEE TEA ESTATE Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) ISSUE notice.

(2.) MR . Arvind Kr, Advocate accepts notice on behalf of the respondent.

(3.) THE petitioner in the present petition has submitted that the proceedings under Section 14 -B 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 07/2002 to 12/2009.