Prathiba M. Singh,J. - (1.) This hearing has been done through video conferencing. CM APPL.20823/2021 (for exemption)
(2.) Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 6630/2021 & CM APPL.20822/2021 (for stay)
(3.) The present petition has been filed challenging order dated 28 th April, 2021 passed by the Central Government Industrial Tribunal-cum-Labour Court (hereinafter referred as "CGIT"). By the said order, the levy of interest and imposition of damages under Sections 7Q and 14B of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter, "Act") have both been upheld by the CGIT.;