REGIONAL PROVIDENT FUND COMMISSIONER Vs. HINDUSTAN ZINC LIMITED

JUDGEMENT

(1.) This intra-court appeal is directed against the order dated 24.09.2018 passed by learned Single Judge of this Court, whereby writ petition preferred by appellant aggrieved by order dated 24.03.2017 passed by the Employees' Provident Funds Appellate Tribunal, New Delhi, accepting the appeal filed by the respondent under Section 7-I of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (Act of 1952), has been dismissed.

(2.) The appeal is reported to be barred by limitation for 338 days. It is accompanied by an application under Section 5 of the Limitation Act.

(3.) It is stated that copy of the order dated 24.09.2018 passed by the learned Single Judge was received in the office of appellant on 31st of December, 2018 and thereafter after seeking legal opinion, the decision to file appeal was taken and thereafter panel lawyer was contacted, and thereafter the appeal was drafted and filed.