CENTRAL BOARD OF TRUSTEES Vs. KAILAS CASHEW EXPORTS

JUDGEMENT

(1.) W.P.(C) No.7837 of 2015 has been filed by the Central Board of Trustees of the Employees' Provident Fund Organisation, represented by the Assistant Provident Fund Commissioner, Thiruvananthapuram, aggrieved by Ext.P4 Order, dtd. 9/10/2013 passed by the Employees' Provident Fund Appellate Tribunal, New Delhi (for short, "the Tribunal") in A.T.A. No.673(7) 2008, which was filed by M/s Kailas Cashew Exports challenging the order of the Assistant Provident Fund Commissioner, Thiruvananthapuram.

(2.) W.P.(C) No.9934 of 2014 has been filed by the proprietor of Kailas Cashew Exports seeking for a direction to the Regional Provident Fund Commissioner, Employees Provident Fund Sub-Regional Office, Kollam to refund an amount of Rs.15,00,000.00 deposited by them in A.T.A. No.673(7)2008 before the Tribunal, during pendency of the Appeal.

(3.) Since cause of action and the parties are same, both these Writ Petitions are heard and being disposed of together. For convenience, W.P.(C) No.7837 of 2015 is taken as the leading case and the parties are referred to, as they are arrayed in W.P.(C) No.7837 of 2015.