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

JUDGEMENT

(1.) The Petitioner prays for issuance of a writ, in the nature of certiorari, to quash the notice, dated 03.03.2010, which reads as under:

(2.) Thereading of the impugned order shows that it is merely a show cause notice, therefore, the writ petition is premature as the remedy with the Petitioner is to reply to the show cause notice, by taking all the points raised in this writ petition.

(3.) Consequently, this writ petition is dismissed as premature, with liberty to the Petitioner now to reply to the show cause notice within a period of 10 days of the receipt of the certified copy of this order. No costs.