Karnataka High Court
M/S. Ozone Projects Pvt Ltd vs Regional Provident Fund ... on 22 August, 2024
Author: M.G.S. Kamal
Bench: M.G.S. Kamal
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NC: 2024:KHC:33802
WP No. 20271 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MR JUSTICE M.G.S. KAMAL
WRIT PETITION NO. 20271 OF 2024 (L-PF)
BETWEEN:
M/S. OZONE PROJECTS PVT LTD.,
NO 38, HULSUR ROAD,
YELLAPPA GARDEN
YELLAPPACHETTY LAYOUT,
BENGALURU - 560 042
A COMPANY INCORPORATED UNDER
COMPANIES ACT 1956 ENGAGED IN
CONSTRUCTION PROJECTS
REPRESENTED THROUGH ITS
AVP ACCOUNTS AND FINANCE
MR. SREEHARI.
...PETITIONER
(BY SRI. B C PRABHAKAR.,ADVOCATE)
AND:
REGIONAL PROVIDENT FUND COMMISSIONER-II
EMPLOYEES' PROVIDENT FUND ORGANIZATION
BHAVISHYA NIDHI BHAVAN
MALLESHWARAM, REGION NO 13,
Digitally RAJA RAM MOHAN ROY ROAD,
signed by BENGALURU - 560 025.
SUMA B N
...RESPONDENT
Location:
High Court (BY SRI. M. PRADEEP.,ADVOCATE)
of Karnataka
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS LEADING
TO THE PASSING OF THE ORDER PASSED UNDER SECTION 7A OF
THE EMPLOYEES PROVIDENT FUND AND MISCELLANEOUS
PROVISIONS ACT, 1952 VIDE NO. KN/BN/RO/BNG(M)/2D/41966/
COMP/2024-25/26 DATED: 28.05.2024 (ANNX-A).
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE M.G.S. KAMAL
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NC: 2024:KHC:33802
WP No. 20271 of 2024
ORAL ORDER
The petitioner is before this Court challenging the demand made under Section 7A of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 by the respondent-Regional Provident Fund Commissioner-II.
2. Sri.B.C.Prabhakar, learned counsel for the petitioner submits that he has already filed an appeal before CGIT on 24.07.2024 and the matter is scheduled to be heard on 24.09.2024. He further submits that if interim protection granted and extended till the order an application by the Tribunal, the ends of Justice would be met.
3. Submission is taken on record.
4. This Court by order dated 01.08.2024 had directed the respondent not to precipitate with the matter. Said interim order shall continue till the petitioner seeks appropriate interim order by CGIT in the pending appeal.
With the above observation, petition is disposed of.
Sd/-
(M.G.S. KAMAL) JUDGE RL