Anita Die Casting Company Pvt Ltd vs Regional Provident Fund ...
2010 Latest Caselaw 4919 Del

                                                             UNREPORTABLE


*      IN THE HIGH COURT OF DELHI AT NEW DELHI


                                W.P. (C) No.7054/2010


                                           Date of Decision: October 25, 2010


       ANITA DIE CASTING COMPANY PVT LTD            ..... Petitioner
                       through Mr. J.R.Bajaj, Advocate with
                       Mr. D.R.Bhatia, Advocate

                       versus


       REGIONAL PROVIDENT FUND COMMISSIONER        ..... Respondent
                      through Mr. R.C.Chawla, Advocate


       CORAM:
       HON'BLE MISS JUSTICE REKHA SHARMA

1.     Whether the reporters of local papers may be allowed to see the
       judgment? No
2.     To be referred to the reporter or not? No
3.     Whether the judgment should be reported in the 'Digest'? No

REKHA SHARMA, J. (ORAL)

The petitioner has challenged the order dated April 12, 2010

passed by the Employees' Provident Fund Appellate Tribunal

whereunder it has been held liable to pay a sum of ` 1,85,933/- on

account of late deposit of the Employees' Provident Fund contribution.

Learned counsel for the petitioner submits that out of this sum of

` 1,85,933/-, ` 65,933/- have already been paid in cash and prays that

for the balance, the petitioner be granted time to pay in installments.

In view of the above, the petitioner is granted time to pay the

balance amount of ` 1,20,000/- within a period of three months in

three equal installments.

With this direction, the writ-petition is disposed of.

REKHA SHARMA, J.

OCTOBER 25, 2010 ka