ANKUR VIDYA MANDIR Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) PETITIONER seeks to challenge the order dated November 28, 2002, passed by the Regional Provident Fund Commissioner, whereby it is held that petitioner is liable to comply with the provisions of the Provident Fund Act for their institution.

(2.) HEARD Shri C. B. Patne, learned counsel for the petitioner on the question of admission.

(3.) HAVING heard the learned counsel for the petitioner and having perused the record of the case, I find no case to interfere. In other words, the petition has no life.