Harinder Singh Sidhu,J. - (1.) This Contempt petition has been filed for initiating contempt proceedings against the respondents alleging wilful disobedience of order dated 20.03.2020 passed in CWP No.6988-2020.
(2.) The petitioner Dhoot Developers Pvt. Ltd. is a Company. Respondent No.1 is Assistant Provident Fund Commissioner, Bathinda.
(3.) The Assistant Provident Fund Commissioner (authorised officer under Section 7-A of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952) (for short 'the 1952 Act') had passed an order, whereby, the petitioner had been directed to deposit an amount of Rs.64,74,734/- on receipt of the said order. The petitioner preferred a statutory appeal under Section 7(1) of the 1952 Act before the Central Government Industrial Tribunal-cum-Labour Court (CGIT), New Delhi. Vide order dated 01.12.2017, his appeal/complaint was forwarded by the CGIT, New Delhi to CGIT-I, Chandigarh as the matter fell under the jurisdiction of the said Division.;