LAXMI ENTERPRISES Vs. REGIONAL PROVIDENT FUND COMMISSIONER-II

JUDGEMENT

(1.) Heard the parties. Learned Counsel for the Petitioner files the rejoinder to the Counter Affidavit. Keep the same in the record.

(2.) This Writ Petition has been filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India, with a prayer for issuance of a Writ, Order or Direction to stay the further proceedings under Sec. 8-B to 8-G of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 in pursuance to the Order passed by the Regional Provident Fund Commissioner-II, of Employees' Provident Fund Organisation, Regional Office, Sakchi, Jamshedpur, dtd. 22/11/2023 for recovery of the damages and interest under Ss. 14-B & 7-Q of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 for the period 26/8/2013 to 18/7/2023.

(3.) Learned Counsel for the Petitioner submits that the Petitioner is a Partnership Firm registered under Indian Partnership Act 1932 and involved in the business of Railway Contract Work and related building construction work, Supply of Labours and materials and Electrical Works, Railway Building and renovation of all building work and other activities related to Civil Construction work and development.