APEX BUILDSYS LTD Vs. ASSITANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) CM No. 4933/2015 (Exemption)

(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 14B and 7Q 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 08/2005 to 04/2013.