E M S MEMORIAL CO OPERATIVE HOSPITAL AND RESEARCH CENTRE SOCIETY LTD Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The petitioner challenges the proceedings initiated by the first Respondent to recover the amounts under Sec. 14B and 7Q of the Employees Provident Fund Act, totalling to Rs.6,95,507.00 and Rs.3,30,549.00 respectively.

(2.) Today when the matter is taken up, the learned counsel on both sides submitted that the interest under Sec. 7Q totalling to Rs.3,30,549.00 has been paid in full and out of the amount of Rs.6,95,507.00 towards damages under Sec. 14B, an amount of Rs.3,00,000.00 was paid on 13/3/2015, leaving a balance of Rs.3,95,507.00. The learned counsel for the petitioner prays for six months time to remit the balance.

(3.) I have heard the learned counsel for Respondent 1 and 2 and the learned counsel for the third Respondent as well.