VINEET JAIN Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) C.M. No. 3193/2015 (for exemption)

(2.) The petitioner appeared through his authorised representative before the respondent on 12th September, 2014. It is submitted that out of the said sum, the petitioner has already paid a sum of Rs. 5,64,638.00. This fact is also admitted by the respondent in their counter affidavit. It is further submitted that during proceedings held on 16th April, 2015, the total amount of Rs. 6,57,416 is stated to be due towards the damages under Section 14B of the Act. It is submitted that a recovery has been initiated under Section 7A of the Act. It is submitted that petitioner is ready to pay the balance amount in equal instalments within a period of 15 months starting from May. It is submitted that there is a circular No. RRC/.28(23)06/BIFR/.23781 dated 11th Feb., 2014 wherein the respondent could have given the petitioner the facility to deposit the balance amount by way of instalments but the said benefit had been denied to the petitioner.

(3.) It is submitted by the petitioner that he could not pay the amount as one of the directors i.e. Mr. Raj Kumar Jain, is in civil prison since 13th November, 2014 under the order of the recovery officer/respondent.