(1.) CM No. 3357/2015 (Exemption) Exemption allowed, subject to just exception. The application stands disposed of. W.P.(C) 1874/2015 and CM No.3356/2015 (for stay) Issue notice.
(2.) MR . R.C. Chawla, Advocate accepts notice on behalf of the respondent.
(3.) THE petitioner in the present petition has submitted that the proceedings under Section 7A 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 04/2003 to 06/2010.