HOTEL DOVE BIRD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners M/s. Hotel Dove Bird have filed this petition making out the grievance with regard to the order (Exh. "b"), which is in the nature of a demand under the provisions of the employees' Provident Funds and Miscellaneous Provisions Act, 1952 passed by the respondent no. 7--Regional Provident Fund Commissioner, Maharashtra and Goa. By the demand dated july 24, 1987, the respondent No. 2 claimed Rs. 1,31,855-80. In the petition and submissions made before me by the learned counsel for the petitioners, the petitioners have paid and were paid the contribution and accordingly paid Rs. 37,076-85 during the period in question. The period in question is from August 1, 1982 till the date of the notice of demand.

(2.) I have heard the learned counsel for the parties, viz. Shri Pathak for the petitioners and Shri master for all the respondents.

(3.) TAKING into consideration the submission that is made by the learned counsel for the petitioner that the order is passed without giving a reasonable opportunity to the petitioner to place his case before the respondents, the petition can be disposed of on the basis of grant of rule, which I hereby accord and taking up the petition for hearing and final disposal with consent.