OJAS RESTAURANT Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of the parties.

(2.) Learned Counsel for petitioner makes a statement that out of the amount assessed by the Provident Fund Organization, he has already deposited 50% thereof with the organization and he is willing to deposit the balance amount also within a period of four weeks from today. He, however, states that the matter should be remitted to the authority for deciding proceedings under Section 7-A of the Employees' Provident Fund Act.

(3.) Learned Counsel for respondent opposes his request.