COCHIN FROZEN FOOD EXPORTS PRIVATE LIMITED Vs. REGIONAL PROVIDENT FUND COMMISSIONER AND RECOVERY OFFICER

JUDGEMENT

(1.) Dated this the 13th day of November 2019 The petitioner aggrieved by the order dated 04/06/2015 has filed appeal before the Employees Provident Funds Appellate Tribunal, Vijayalakshmi Nagar, New Delhi. The petitioner, filed application praying for complete waiver of pre-deposit of the amount determined by order dated 04/06/2015. The appeal as well as the said application could not be taken up but by order dated 12/04/2016 the Tribunal at Delhi observed as follows:-