SANDESH ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

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

(2.) A limited challenge in these petitions is to a prohibitory order dtd. 18/2/2022 purported to be issued under Sec. 8- F(3)(i) of the Employees' Provident Fund and Miscellaneous Provisions Act , 1952 (the Act, 1952) directing the Manager, Bank of Maharashtra, the banker of the petitioner, to pay a sum of Rs.6,66,682.00 to the Regional Provident Fund Commissioner and Recovery Officer, Regional Office, Vashi.

(3.) The petitioner is a contractor employed by respondent N. 4- City and Industrial Development Corporation of Maharashtra Limited (CIDCO). In respect of certain works executed by the petitioner, CIDCO had fixed the wages and levies to be deducted from the wages of the labourers employed by the petitioner. Those amounts were remitted towards provident fund contribution as directed by CIDCO.