SUBHASHCHANDRA ROY Vs. REGIONAL PROVIDENT FUND COMMISSIONER II

JUDGEMENT

(1.) Heard.

(2.) Rule, made returnable forthwith. Taken up for hearing by mutual consent.

(3.) The petitioner managing director of M/s Bharati Industrial Services Private Limited and M/s Roy and Roy Industrial Services and Accessories Private Ltd has moved this petition challenging the Order of detention dated 14.12.2009 passed by the respondent no. 2, the Recovery Officer of the Employees Provident Fund Organisation.