DEBASISH KAR GUPTA,J. - (1.) None appears on behalf of the respondents in spite of service of notice upon them. Let the affidavit of service filed in Court today be kept with the record.
(2.) This appeal is directed against an order dated April 4, 2018 passed in the writ application. By virtue of the order impugned to this appeal, the writ application was admitted directing the parties to exchange affidavits for final hearing of the writ application. However, the prayer for granting interim relief in favour of the appellant firm was rejected by the impugned order.
(3.) The subject matter of challenge in the writ application was an order passed by the Assistant Provident Fund Commissioner/OIC, Port Blair on January 17, 2018 under Section 7A of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 by which the total liability of the appellant firm was assessed at Rs. 1,81,47,055/- (Rupees One crore eighty one lacs forty seven thousands and fifty five only).;