NARENDRA NATH TIWARI, J. - (1.) THE petitioner is aggrieved by order dated 24th August, 2007 passed by the Regional Provident Fund Commissioner under the provisions of Section 14(B) of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (hereinafter to be called as 'E.P.F. Act'). By the said order, the petitioner has been ordered to pay Rs. 10,05,467/ - as penal damages and Rs. 3,48,763/ - towards interest.
(2.) THE petitioner has prayed for quashing the said order as also the order dated 18th September, 2007, issued by the Respondent No. 8 under the purported provisions of Section 8(F) of the E.P.F. Act, whereby the Branch Manager, Indian Overseas Bank has been directed to pay an amount of Rs. 13,54,230/ - on the part of the petitioner and the petitioner's account, with the said bank has been attached. The petitioner is a Company engaged in the commercial production of its finished goods i.e. reclaimed rubber, since the year 1975.
(3.) THE petitioner -company is an establishment. It has been registered under the provisions of the E.P.F. Act and has been allotted E.P.F. Code No. JH/3398.;