AI Structured Summary
Not yet generated for this judgment
Judgment
Mohammed Nias. C.P.,J
The petitioner challenges the proceedings initiated by the first respondent to recover the amounts under Section 14B and 7Q of the Employees Provident Fund Act, totalling to Rs.6,95,507/- and Rs.3,30,549/- respectively.
Today when the matter is taken up, the learned counsel on both sides submitted that the interest under Section 7Q totalling to Rs.3,30,549/- has been paid in full and out of the amount of Rs.6,95,507/- towards damages under Section 14B, an amount of Rs.3,00,000/- was paid on 13.03.2015, leaving a balance of Rs.3,95,507-. The learned counsel for the petitioner prays for six months time to remit the balance.
I have heard the learned counsel for respondent 1 and 2 and the learned counsel for the third respondent as well.
On a consideration of the facts, I find the request to be reasonable. Accordingly, the writ petition is disposed of keeping in abeyance all coercive steps initiated by respondents and 1 and 2 and directing the petitioner to remit the balance amount of Rs.3,95,507-in six equal monthly instalments commencing from 15.11.2022. In case of default committed by the petitioner in any one of the instalments, respondents 1 and 2 will free to proceed with the revenue recovery proceedings.
The writ petition is disposed of.