SPENTEX INDUSTRIES LTD. Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the order dated 31.05.2019 passed by the CGIT.

(2.) The facts of the case reveal that the order was passed by the Regional Provident Fund Commissioner in exercise of powers conferred under Section 7-A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 against the petitioner holding the petitioner liable to pay a sum of Rs.6,45,26,451/-.

(3.) The order was passed under Section 7-A quantifying the amount which the employer has not deposited towards PF deductions in respect of employees employed with the petitioner-company. It is not a case where interest has been charged or damages have been levied.