FOUZDAR FARM EQUIPMENTS Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) WITH consent of learned counsel for the parties, matter is heard finally.

(2.) THIS petition under Article 226/227 of the Constitution of India is directed against orders dated December 4, 2006 and November 26, 2010 passed by the Regional Provident Commissioner, respondent No. 1 and Employees Provident Fund Appellate Tribunal respectively.

(3.) THE petition is finally disposed of in above terms. No costs.