DEBASISH KAR GUPTA,J. - (1.) On the prayer made on behalf of the appellant, leave is granted to the learned Advocate-on-Record of the appellant to add the Union of India, through the Secretary, Ministry of Labour, Govt. of India as party respondent in the cause-title of the Memo. of Appeal as also in the application for stay, bearing C.A.N. No. 5530 of 2018.
(2.) This is an application arising out of a judgment and order dated June 22, 2018 passed in the writ application directing the respondent No. 1 to pay to the prescribed authority an aggregated sum, which had been withheld and due to the respondent No. 3 within the time framed in the order impugned to this appeal.
(3.) It is submitted by Mr. Soumya Majumder, the learned Advocate appearing on behalf of the applicant/appellant-Company that the orders dated June 27, 2014 and July 3, 2014 passed by the respondent No. 4 under Sections 7A and 7Q of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (hereinafter referred to as the said Act, 1952) were under challenge before the Employees Provident Fund Appellate Tribunal, New Delhi in ATA No. 805(15) of 2014.;