Sujit Narayan Prasad, J. - (1.) With consent of the parties, hearing of the matter was done through video conferencing and there was no complaint whatsoever regarding audio and visual quality.
(2.) Heard parties.
(3.) The instant intra-court appeal is directed against the order dated 05.11.2019 passed by learned Single Judge of this Court in W.P.(C) No. 1298 of 2010 whereby and whereunder the writ Court has declined to interfere with the order dated 18.02.2010 passed by the Regional Provident Fund Commissioner-II, Regional Office, Jharkhand, Ranchi whereby a demand of Rs.7,24,038/- under Section 14-B and interest under Section 7-Q of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 has been directed to be paid by the writ petitioner and further, refused to interfere with the order of attachment dated 15.03.2010 issued by the Respondent No.2 for realization of the aforesaid amount in pursuance of the order dated 18.02.2010.;