WAVES FOODS LTD Vs. ASSISTANT P.F. COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Dipak Dave, learned advocate for the petitioner and Ms. E. Shailaja, learned advocate for the respondent.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) The petitioner is aggrieved by order passed by present respondent under Section 7(B) of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (for short 'the Act').