(1.) Heard the learned Advocates for the parties.
(2.) RULE. Rule made returnable forthwith and heard by consent of the parties.
(3.) By this Writ Petition, the Petitioner had challenged the Judgment and Order dated 11 th July, 2011 passed by the learned Presiding Officer of Employees Provident Fund, Appellate Tribunal, New Delhi (EPFAT) in ATA No.774(9) 2009 whereby the Appeal filed by the Petitioner challenging an order under Section 14B of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (herein after referred as Act of 1952), has been dismissed.