SUNREX ELECTRONICS Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Rule. Mr. Mehta waives service of notice of rule on behalf of the respondents. With the consent of the parties, the matter is taken up for final hearing today.

(2.) The present petition is preferred by the petitioner challenging the legality and validity of the order dated 26.12.2001 passed under Section 7A read with the order dated 13.2.2003 passed in review application by respondent No.2.

(3.) Heard Mr. Upadhyay for the petitioner and Mr. Mehta for the respondent Nos. 1 & 2.