M/S Vayhan Air Controls Pvt. Ltd vs The Regional Pf Commissioner Ii
2022 Latest Caselaw 1442 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                      WRIT APPEAL No.701 OF 2018

JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        The appellant before this Court has filed the writ petition

being aggrieved by the order passed by the Assistant Provident

Fund Commissioner levying interest and damages and the

learned Single Judge has disposed of the writ petition with a

liberty to avail the alternative remedy.

        As there is an alternative remedy available under Section

7-I of the Employees' Provident Funds and Miscellaneous

Provisions Act, 1952, this Court does not find any reason to

interfere with the order passed by the learned Single Judge.

        Resultantly, the writ appeal stands dismissed.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.



                                                   ________________________
                                                    SATISH CHANDRA SHARMA, CJ




                                                     _______________________
                                                     ABHINAND KUMAR SHAVILI, J

23.03.2022

JSU