PYRAMID SAIMIRA THEATRE LTD Vs. REGIONAL PROVIDENT FUND COMMISSIONER EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) MR. Vaidyanathan, learned standing counsel for BPF takes notice for the 1st respondent. By mutual consent of both the learned counsel for the petitioner and learned standing counsel for the first respondent, this writ petition is taken up for final disposal.

(2.) THE petitioner has come forward with the present petition seeking for the relief of forbearing the first respondent from initiating recovery proceedings against the petitioner including the recovery proceedings in No. CC1/4/tn/52226/comp/regl/2009 dated July 8, 2009 issued to the second respondent and lift the attachment in respect or petitioner's current account C. A. No. 014010200027441 and further directing the 1st respondent to permit the petitioner to pay the admitted amount of contribution in monthly installments.

(3.) MR. S. Ravindran, learned counsel for the petitioner contended that the petitioner has already preferred a review application dated july 9, 2009 challenging the impugned order of the 1st respondent under Section 7-A of the employees' Provident Fund Act determining the contribution of the petitioner towards provident fund. The learned counsel for the petitioner also submitted that the pursuant to the original order, attachment proceedings is also initiated by the Assistant Provident Fund commissioner on July 8, 2009 in his proceedings No. CC1/4/tn/52226/ Comp/reg1/2009.