PETLAD NAGAR PALIKA Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) This petition is filed seeking direction to quash and set aside the order dtd. 24/3/2023 (annexure 'A') wherein the Presiding Officer, Employees Provident Fund Appellate Tribunal cum Labour Court, Ahmedabad directed petitioner - Nagarpalika to deposit 50% of the amount assessed by the respondent - authority.

(2.) The facts in brief are as under:

(3.) Aggrieved by the direction to pre-deposit 50% of the total assessed amount, present petition is filed.