SARA PACKAGING Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The Petitioner has approached this Court, by invoking the writ jurisdiction of this Court, with a prayer for issuance of a Writ, in the nature of Certiorari, to quash the order, attaching the bank account of the Petitioner.

(2.) It is not disputed, that the order under Section 7A of The Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter referred to as "the Act"), has not been challenged, and has attained finality. It was in execution proceedings, that in exercise of power under Section 8F of the Act, the account of the Petitioner was attached.

(3.) This Court, while issuing notice to the Respondents, granted Interim Stay for one week. The stay was, thereafter, not extended.