CRESTCHEM LTD Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) On a request made by learned advocate Mr. P.K. Shukla for the respondent, the matter is taken up for final hearing, to which, learned advocate Mr. Mehta for the petitioner has no objection.

(2.) The petition is filed by one Crestchem Ltd., through its Director challenging demand of damages and interest, made by the respondent - Regional Provident Fund Commissioner, Ahmedabad. The petitioner has also prayed for a direction to the respondent to refund amount of interest and damages of Rs. 2,25,000 which according to the petitioner, was wrongfully recovered by the respondent with interest'.

(3.) In the result, the Court finds no substance in the petition. The petition is dismissed with no order as to costs. Rule is discharged. Interim relief, If any, stands vacated forthwith.