SRI CHAKRA CEMENTS LTD. Vs. EMPLOYEES PROVIDENT FUND

JUDGEMENT

(1.) Assailing the orders dtd. 28/10/2024 passed by a learned single Judge in Writ Petition No.28392 of 2010, the petitioner therein, preferred this intra court appeal under Clause 15 of Letters Patent.

(2.) Through the order impugned, the writ petition filed by the petitioner the orders dtd. 25/7/2010 passed by Employees Provident Funds Appellate Tribunal in Appeal No. ATA No.545 (1) of 2024, was dismissed.

(3.) By orders dtd. 25/7/2010, the appellate Tribunal confirmed the orders passed by respondent no.2-The Regional provident Fund Commissioner, Guntur, whereby and whereunder the EPF contributions due from the petitioner establishment was determined at Rs.8,09,558.12 ps.