TASATI TEA LIMITED Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel appearing for the E.P.F. Authorities. Affidavit of service filed be kept with the record.

(2.) In the present case, the validity of the order under Sec. 14B of the E.P.F. Act dtd. 27/9/2024 is pending adjudication before the CGIT, Kolkata in E.P.F.-27-2024 (Appeal).

(3.) The writ petition has been filed challenging the order of the respondents passed under Sec. 14B of the EPF Act. It appears that during pendency of the said appeal, the authorities concerned have proceeded to issue certificate under Sec. 8 of the E.P.F. Act on 15/4/2025 and other notices on 27/4/2025 and 10/3/2025. The appeal was filed on 25/11/2024. The authorities are aware of the said appeal.