REGIONAL PROVIDENT FUND COMMISSIONER Vs. PUNJAB FIBRES LTD.

JUDGEMENT

(1.) In the present petitions, the challenge is to award dtd. 11/9/2012 (Annexure P/12) passed by the Employees' Provident Fund Appellate Tribunal (for short, 'Appellate Tribunal') by which, penalty imposed vide order dtd. 15/4/2011 in respect of the non-deposit of the provident fund by respondent No.1-M/s Punjab Fibres Limited have been directed not to be recovered from the respondent No.2 i.e. purchaser of assets of respondent No.1.

(2.) For the purpose of this order, facts are being taken from CWP7166-2013 titled as, Regional Provident Fund Commissioner vs. M/s Punjab Fibres Limited, and others .

(3.) Certain facts need to be mentioned for the correct appreciation of the issue in hand.