JEJU METALS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ application has been preferred praying for direction upon the respondent no. 2 to cancel the Summon dtd. 18/6/2024 and Notice dtd. 14/3/2023 issued by the Regional Provident Fund Commissioner-II, Hubballi, State Karnataka, on the ground of lack of territorial jurisdiction.

(2.) The petitioner has relied upon the judgment passed by a Single Bench of this court in D.R.M. Steel Industries Private Ltd. vs. Board for Industrial and Financial Reconstruction and Ors., 1995 SCC OnLine Cal 108. It appears from the said judgment that it relates to a rejection order in respect of a reference made by the petitioner Company to the BIFR and as such does not apply to this case.

(3.) The respondent/PF authorities have relied upon the judgments in:-