NITON INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) BOTH these appeals are directed against the common judgment and order dated 10th April, 1994 passed by the learned Single Judge of this Court in the above mentioned writ petitions.

(2.) THE above mentioned writ petitions were filed by M/s. Niton Industries, a partnership firm registered under the provisions of the Indian Partnership Act, being aggrieved by the order passed by the Regional Provident Fund Commissioner, Maharashtra and Goa dated 23rd September, 1992, in the matter of proceedings under section 7-A of the Employees Provident Funds and Miscellaneous Provisions Act, 1952 ("the Act"), against Inventa Valve Industries (Bombay) Private Limited, MH/21449.

(3.) TO understand the controversy in the matter, few facts are required to be stated, which are as follows: inventa Valve Industries (Bombay) Private Limited (respondent No. 3) was a covered establishment under the Act, under Code No. MH/21449. The Department had sought compliance from the establishment, namely, Inventa Valve Industries (Bombay) Private Limited in respect of one M/s. Nitor Industrial Corporation (petitioner in Writ Petition No. 918 of 1993) and M/s. Nitor Industries (petitioner in Writ Petition No. 2781 of 1992), treating them as part and parcel of the establishment and sub-code Nos. MH/21449-B and MH/21449-A were allotted to them respectively for implementation with effect from 30th June, 1981.