UNITY SECURITY FORCE & TRAINING INSTITUTE Vs. ASSISTANT PROVIDENT FUND COMMISSIONER, EMPLOYEES PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) The challenge in this petition is to the attachment of Current Account No. 31725043372 of the petitioner with the respondent No. 2, the State Bank of India, Mahal Nagpur for recovery of an amount of Rs. 49, 63, 692/ which is the liability of the damages determined under Section 14B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 ("the said Act" for short).