SUDARSHAN WEAVING FACTORY Vs. PRESIDING OFFICER AND ANOTHER

JUDGEMENT

(1.) The order dated 5.12.2017 passed by the learned Single Judge, vide which though the orders passed by the authorities under the Employees Provident Funds and Miscellaneous Provisions Act, 1952 have been set aside and the matter has been remitted back to the Assistant Provident Fund Commissioner for re-assessment of the amount of provident fund and other charges due, but cost of Rs. 1,00,000 has been imposed, has been impugned in the present intra-court appeal.