UNITED BLEACHERS LIMITED Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) THIS writ petition is filed against the order of the respondent dated 5.7.2006 and consequential order dated 24.7.2006 under which the penal damages have been claimed in respect of remittance of the Provident Fund Contribution belatedly.

(2.) EVEN though Mr.R.Gandhi, learned Senior Counsel for the petitioner would contend that the matter is pending before the B.I.F.R. and the period for which the damages are claimed under the impugned order are not covered under the B.I.F.R. since the petitioner-company has been closed, admittedly an application was filed before the Central Provident Commissioner, New Delhi on 21.5.2003 by the petitioner claiming exemption from levying damages which is still pending. Learned senior counsel appearing for the petitioner would further submit that the Central Provident Fund Commissioner, New Delhi, before whom the application dated 21.5.2003 for the purpose of exemption from demanding damages is pending, may be directed to consider and pass orders.