Sundeep Industries D-15 Midc ... vs The Regional Provident Fund & ...
2017 Latest Caselaw 5382 Bom

                                                                                                       wp.1056.04

                                                           1



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                                  WRIT PETITION N0.1056/2004 


*              Sundeep Industries 
               D-15, M.I.D.C. Industrial Area, 
               Hingna, Nagpur 440 028.
               Through its proprietor 
               Dileep  Balkrishna Nevatia,  
               R/o Shashi Deep 5-A, Worli Sea Face, 
               Mumbai 400 025.                       ..PETITIONER.

                                                   V E R S U S

1)             The Regional Provident Fund 
               Commissioner, Provident Fund Office 
               132A Ridge Road, Raghuji Road, 
               Nagpur-9.

2)              Assistant Commissioner and Recovery 
                Officer (Mah),Employees  Provident 
                Fund Organization, 
                Provident Fund  Department 
                Bhavishyanighi Bhavan 
                132A Ridge Road, Gahuji Road,
                Nagpur-9.                                                     ..RESPONDENTS
                                                                                                          . 
.........................................................................................................................
                           Shri R.P. Joshi, Advocate for  the petitioner 
                           Ms. U.R.Tanna, Advocate for  respondents
.........................................................................................................................

                                               CORAM: R.K. DESHPANDE  &
                                                        MRS.SWAPNA JOSHI, JJ.

DATED : 1st August, 2017.

ORAL JUDGMENT: (Per R.K.DESHPANDE, J.)

This Writ Petition can be disposed of as it is admitted that the

wp.1056.04

liability of the petitioner towards Provident Fund dues and damages as

assessed on 25.07.2017, are of Rs.2,13,682 (Rs.1,96,318/- towards the dues

under section 7-A, plus Rs. 17,364/- towards damages under section 14-B of

the Act).

2. The petitioner is permitted to remit the said amount within a

period of eight weeks from today. If the amount is paid in installments the

same shall be accepted by the respondents. Upon payment of this amount,

the notices of attachment shall stand cancelled. If the amount is not paid

the authorities shall be at liberty to proceed to execute the notices of

attachment.

3. The Writ Petition is disposed of.

                             JUDGE                             JUDGE

Sahare