SHRI RAM TRUST Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The writ petition is filed challenging the order passed in EPFA No.138 of 2022 dtd. 25/7/2025.

(2.) Upon hearing the learned counsel for the petitioner and perusing the material records of the case, it can be seen that when the petitioner moved an interim prayer for stay in the appeal filed against the order under Sec. 7A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, the Tribunal imposed a condition to deposit 45% of the assessment amount. It is stated that the petitioner was able to deposit only a sum of Rs.10,00,000.00 and the balance was not deposited. Therefore, the above order dtd. 25/7/2025 came to be passed.

(3.) The learned counsel appearing on behalf of the petitioner would submit that the condition imposed was harsh and even when the petitioner was trying to mobilise the funds, no extension of time was granted.