NEW SECURITY FORCE Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the respondent.

(2.) The petitioner is an assessee under the respondent. The petitioner has to pay a sum of Rs.25,29,572/- (Rupees Twenty Five Lakhs Twenty Nine Thousand Five Hundred and Seventy Two only) as dues to the respondent corporation. The petitioner seeks permission to pay the said amount in 36 equal monthly installments.

(3.) The learned Standing Counsel for the respondent opposes the said request. He would also point out that this Court may not be justified in granting such a permission. Though I find considerable force in the said objection raised by the Standing Counsel, however, in the interest of justice, considering the pandemic situation, I am inclined to show indulgence to the petitioner. However, the request for 36 equal monthly installments is patently unacceptable. The petitioner is permitted to clear the petition mentioned liability in 10 equal monthly installments. Of course, the first installment will commence immediately after the lock down is totally lifted by the State Government. When the petitioner commits default in remitting two consecutive monthly installments, the order now passed will stand vacated automatically and it will be open to the respondent authority to enforce the demand without any reference to this Court.