SIDHARTH ENGINEERING WORKS Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) THIS is a petition under Articles 226/227 of the Constitution of India against order dated 31.03.2014 passed by the learned Employees' Provident Fund Appellate Tribunal (hereinafter referred to as 'EPFAT'), Delhi in ATA No. 155(20)2012 whereby the appeal filed by the petitioner was dismissed.

(2.) MR . Arvind Kumar Verma, Advocate appearing for the respondent submits that he does not want to file counter affidavit.

(3.) WITH the consent of learned counsel for the parties, the matter is taken up for final disposal.