PRAVEENA INDUSTRIES Vs. COMMISSIONER LABOUR AND EMPLOYMENT

JUDGEMENT

(1.) RULE. By consent of the learned Counsel for the parties heard forthwith.

(2.) BY this petition under Article 227 of the Constitution of India, the petitioner has challenged recovery certificate dated 28th January, 2009 issued by the respondent and notice of demand dated 11th August, 2009 issued by respondent no.2.

(3.) AN amount of Rs.16,200/- deposited in this Court and withdrawn by respondent no.3 shall be adjusted against the amount due in terms of the recovery certificate.