NEPC AGRO FIELDS Vs. UNION OF INDIA

JUDGEMENT

(1.) The learned counsel for respondents 2 to 4 submits that the respondents will make the assessment in accordance with the provisions of the Employees Provident Fund and Miscellaneous Provisions Act, 1952. It is further submitted that till the procedure prescribed under the Statute is followed, no demand against the petitioner will be enforced. It has been further pointed out that the order by which the operation of the bank account of the petitioner has been stopped has already been withdrawn. In view of this statement on behalf of the respondents, this petition does not survive. The same stands disposed of.

(2.) The petitioner will co-operate with the respondents in any inquiry which the respondents may hold.

(3.) Copies of this order be supplied to counsel for the parties dasti.