BHARAT BISCUIT PRIVATE LIMITED Vs. EMPLOYEES PROVIDENT FUND

JUDGEMENT

(1.) BY this common judgment and order I propose to disposed of the following C. R. R. No. 2294 of 2007, C. R. R. No. 2295 of 2007, C. R. R. No. 2296 of 2007, C. R. R. No. 2297 of 2007, C. R. R. No. 3346 of 2007, as common question of law and fact are involved in this matter. C. R. R. No. 2294 of 2007

(2.) IN the revisional application petitioners have challenged the initiation of Criminal Case against them for commission of offence punishable under the provisions of Employees Provident Fund and miscellaneous Provisions Act, 1952 mainly on the ground that consequent to the demand notice the amount involved is already deposited. C. R. R. No. 2295 of 2007

(3.) PETITIONERS have taken the similar plea as mentioned above. C. R. R. No. 2296 of 2007