GADAT VIBHAG VIVIDH KARYAKARI SAHAKARI KHEDUT MANDAL LTD. Vs. ASSISTANT PROVIDENT FUND COMMISSIONER SURAT AND ANR.

JUDGEMENT

(1.) Challenge in this petition is made by the Establishment to the order passed by the Assistant Provident Fund Commissioner, Regional Office at Surat, dated 01.05.2015 in purported exercise of its powers under Section 7Q of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 ('the Act'). By the impugned order, the authority has levied interest of Rs.8,14,020/- on the petitioner. This amount is stated to have been deposited by the petitioner, without prejudice, to avoid any coercive action.

(2.) Rule.

(3.) Heard learned advocates.