RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Prashant Pallav, learned counsel for the petitioner and Mr. Rupesh Singh, learned counsel appearing for the sole respondent.
(2.) In this application, petitioner has challenged the order dated 10.11.2015, and order dated 23.04. 2015, whereby and where under, petitioner has been directed to deposit Rs. 68,46,164/- as employees provident fund and allied dues and Rs. 38,33,928/- as interest under Section 7Q of the Employees Provident Fund and Miscellaneous Provisions Act 1952.
(3.) Briefly stated it appears that petitioner is running a printing business, against whom proceeding under Section 7A of the Employees Provident Fund and Miscellaneous Provisions Act (hereinafter referred as Act) has been initiated for determination of employees provident fund and allied dues for the period 04/2008 to 02/2010. A final order passed on 10.11.2015 to deposit an amount of Rs. 68,46,164/- as employees provident fund and allied dues and Rs. 38,33,928/- as interest under Section 7Q of the Act.;