KATARY TEA ESTATE Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No. 2720/2015 (Exemption) Exemption allowed, subject to just exception. The application stands disposed of. W.P.(C) 1527/2015 and CM No. 2719/2015 (for stay) Issue notice.

(2.) MR . Ripu Daman Bhardwaj, CGSC 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 7A 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 March, 2011 to April, 2013.