FAZE THREE LIMITED Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Heard Mr.Deepak R.Dave learned advocate for the petitioner and Mr.B.T.Rao, learned advocate for the respondent Authorities.

(2.) The petitioner is aggrieved by the proceedings initiated against him by the Regional Provident Fund Commissioner, Sub-Regional Office, Vapi (Surat), under Section-7A of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952. Serious grievance is made by the learned advocate for the petitioner about the manner and method in which the proceedings are being undertaken by the respondent Authorities. Further, number of prayers are made in this petition.

(3.) Having heard learned advocates for the respective parties and having gone through the material on record, this Court finds that the ends of justice would meet if the present petition is considered only to the limited extent as to whether the petitioner company is given reasonable opportunity of putting its case before the Authorities or not.