GYSCOAL ALLOYS LTD. Vs. ASSISTANT PF COMMISSIONER

JUDGEMENT

(1.) This petition is filed praying to set aside the order dtd. 30/1/2025 passed by the respondent No.1 under Sec. 8F of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 ('the EPF Act' referred hereinafter) and claiming to refund back the amount of Rs.1,63,262.97, which was debited on 31/1/2025 from the petitioner's current account No.058605002110 maintained with the respondent No.3-ICICI Bank, and the amount of Rs.5,49,905.03, which was debited on 3/2/2025 from the account No.0301986605949 maintained with respondent No.2-State Bank of India.

(2.) Learned advocate Mr.Dhotre submits that though the petition was filed challenging the above order passed under Ss. 14 B and 7Q of the EPF Act and the same was withdrawn with a view to avail the alternative remedy under Sec. 7I of the EPF Act. Learned advocate Mr.Dhotre submits that despite the petition was filed before this court, recovery was effected, and the amount was remitted to the account of the PF authority by the concerned Bank. Learned advocate Mr.Dhotre submits that challenging the order passed under Sec. 14 B and 7Q of the EPF Act, the petition was filed on 2/1/2025 before this Court, which was the last date for the filing of the appeal under Sec. 7 I of the EPF Act.

(3.) Learned advocate Ms.Shailaja appearing for the respondent has opposed this petition and submits that as the amount has already been recovered and lien has been lifted on 3/2/2025 therefore, this petition is required to be disposed of as become infructuous.