- (1.) THIS appeal is against an order passed by the Hon'ble First Court on 4th october, 2005 whereby His Lordship was pleased to direct the petitioner to make payment of the dues as assessed by the Provident Fund Authority. However, liberty was given to the petitioner to approach the authority with a scheme for repayment of the said dues.
(2.) FURTHER, the petitioner was allowed to make over the property to the provident Fund Authority so that the property can be sold to liquidate the dues and the Provident Fund Authority was directed not to initiate any penal proceedings for a period of four weeks after the long puja vacation so that the petitioner can approach the authority with a particular Scheme for payments.
(3.) THE facts of the case briefly are as follows;