NAVNIT MOTORS PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The learned counsel appearing on behalf of petitioner makes a statement across the bar that present Petition to be treated against only order dated 14th February, 2011 passed by the authority under section 8F(Iv) of the Employees' Provident Fund & Miscellaneous Provisions Act, 1952 (hereinafter referred to as "the said Act") attaching the Bank Account of the Petitioner held In Union of India, Gokul Nagar. Thane being Account No. 90127. He states that as alternate remedy Is available against the order passed by authority under sections 7-A and 7-B of the said Act, the Petitioner will take appropriate steps to challenge the same. Liberty granted to the Petitioner to take appropriate steps challenging the order passed by authority under section 7-A and 7-B of the said Act.

(3.) In the present case, the authority passed an order dated 7th October, 2010 under section 7A of the said Act, calling upon the Petitioner to pay a sum of Rs. 43,10,971. Thereafter, the Petitioner filed Application under section 76 of the said Act for review, the said Application decided by the authority on 20th January, 2011 rejecting the petitioner's contention for review.