AANCHAL ISPAT LIMITED Vs. EMPLOYEES’ PROVIDENT FUND ORGANIZATION

JUDGEMENT

(1.) Affidavit-of-service filed be kept with the record.

(2.) The writ application has been preferred being aggrieved by the certificate issued under Sec. 8 of the EPF Act dtd. 6/4/2026.

(3.) It is submitted by the learned counsel for the petitioner that challenging the order under Sec. 7A of the EPF Act dtd. 24/12/2025, the petitioner has preferred an appeal before the Central Government Industrial Tribunal which has been registered as EPF Appeal no. 16 of 2026. The said appeal was filed in March, 2026.