REGIONAL COMMISSIONER E P F Vs. KAMARAJ TEXTILES

JUDGEMENT

(1.) THE reference arises out of an order made by S. Natarajan and Nainar Sundaram, JJ. to the following effect:--

(2.) ON a consideration of the various rulings referred to by the learned Judges in the order under reference, we hold that there is neither a warrant nor any necessity to disturb the existing law as for as this court is concerned. Accordingly, we are of the view that during the pendency of the adjudication by the Central Government of an application filed under Section 19-A of the Act, there is no possibility of enforcement of the liability arising under Section 7-A of the Act. Our reasons are as follows:--

(3.) ACCORDINGLY, we answer the point of reference as follows:--During the pendency of the adjudication proceedings before the Central Government under Section 19-A of the Act, the liability under Section 7-A of the Act cannot be enforced and it will remain suspended till such adjudication is over.