CENTRAL BOARD OF TRUSTEES EMPLOYEES PROVIDENT FUND ORGANISATION AND OTHERS Vs. EMPLOYEE PROVIDENT FUND APPELLATE TRIBUNAL AND ANOTHER

JUDGEMENT

(1.) Mr. Dipak Dave, learned advocate waives service of notice of admission on behalf of the respondent No.2 - Company. The respondent No.1 stands deleted.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present Appeal is taken up for final hearing today.

(3.) Feeling aggrieved and dissatisfied with the impugned CAV Order dated 2/8/2016 passed by the learned Single Judge passed in Special Civil Application No. 570 of 2016, by which the learned Single Judge has dismissed the said petition preferred by the appellants herein and has confirmed the order passed by the Employees' Provident Fund Appellate Tribunal, New Delhi passed in ATA No.345(5) of 2013, by which the learned Appellate Tribunal reduced the penalty imposed under section 14(B) of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as "the EPF Act" for short), Provident Fund Department has preferred the present Letters Patent Appeal under Clause 15 of the Letters Patent.