M LACHHMANDAS AND CO Vs. UOI

JUDGEMENT

(1.) CM No. 817/2015 (Exemption)

(2.) MR . R.R. Rajesh, Advocate accepts notice on behalf of the respondent.

(3.) THE petitioner in the present petition has submitted that the proceedings under Section 14 B/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 -2008 to March -2014.