BOMIN PRIVATE LTD Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) RULE . Mr.Niral Mehta, the learned Advocate appearing for the respondent waives service of rule. Considering the facts of the case, the matter is taken -up for final hearing.

(2.) The petitioner has filed this petition under Articles 226 and 227 of the Constitution of India, praying for quashing and setting aside the order dated 16th April 2010 passed by the Appellate Tribunal in ATA 469(5)/2007 and the order dated 16th May 2007 passed by the learned Assistant Provident Fund Commissioner under Section 7 -A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as, 'the Act').

(3.) This Court issued notice on 30th July 2010. Pursuant to the said notice, Mr.Niral Mehta, the learned Advocate appears on behalf of the respondent.