JAI RENGA MILLS PRIVATE LIMITED Vs. REGIONAL PROVIDENT FUND COMMISSIONER, EMPLOYEES PROVIDENT FUND ORGANISATION, REGIONAL OFFICER

JUDGEMENT

(1.) The Petitioner has approached this Court, for issuance of a Writ, in the nature of Certiorari, to quash the order dated 08.05.2009, passed by the first Respondent rejecting the prayer of the Petitioner, for renewal and reschedule of installment facilities, to clear the dues pertaining to the period 12/2006 to 02/2008 and 07/2008 to 12/2008, on the ground, that the Petitioner had misled the Office, by stating that the employees' share of Provident Fund Contributions for the period 02/2009 and 03/2009 stood paid, whereas the amount was only credited on 06.05.2009.

(2.) This Court has heard the submissions of the Learned Counsel for the Petitioner also.

(3.) Taking into consideration the averments made in the affidavit and the facts and circumstances of the case, this Court is inclined to pass the order of interim stay. There will be an order of interim stay of the impugned notice of demand in No. M-8/TN/10314/ENF."B"/RO/ MD/09 dated 08.05.2009 issued by the first Respondent for a period of four weeks.