SACHDEVA MATERNITY & GENERAL HOSPITAL Vs. PRESIDING OFFICER, EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL AND ORS.

JUDGEMENT

(1.) THE petitioner has challenged the order dated 1.9.2011 passed by the Employees' Provident Fund Appellate Tribunal, New Delhi, whereby order passed by the Assistant Provident Fund Commissioner under Section 7A of the Employees' Provident Funds and Misc. Provisions Act, 1952, directing the petitioner to deposit the dues, has been upheld. After hearing detailed arguments on 07.05.2015, this Court had passed the following order: - -

(2.) IN response to the aforesaid order, respondent No. 2 has produced the record today in the Court from which I have found that the petitioner had himself verified the contents of the coverage proforma -cum -inquiry report.

(3.) SINCE , after perusal of the record there is no dispute about the fact that there were 21 employees in the establishment of the petitioner, I do not find any error in the impugned order. Consequently, the present writ petition is dismissed being denuded of any merit.