CEMA ELECTRIC LIGHTING PRODUCT INDIA PVT. LTD. Vs. THE RECOVERY OFFICER AND ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) This Court on 22.10.2019 passed the following order:-

(2.) Today, learned advocate Mr. P.J.Mehta has produced before this Court, the details of the bank statements indicating as to how on a regular basis payment has been made to both the respondent no.2 and 3 and there has been no default at any stage nor the question of any delay in payment to these agencies.

(3.) In that view of the matter, the actions on the part of the respondent authority taking extreme steps of freezing the accounts of the present petitioner without availing any opportunity to him in the proceedings of damage under Section 14-B and interest under Section 7-Q of the P.F.Act prima facie requires indulgence from this Court.