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Judgment
PF A/C Number,Penal Damages U/s 14B
Account No.-1,8864824
Account No.-2,531666
Account No.-10,2736895
Account No.-21,218
Account No.-22,4
,12133607
resulted in the imposition of damages under Section 7Q of the EPF Act, as is evident from a reading of the order itself, which shows that the",
Company had defaulted continuously on several occasions.,
Without going into the competing contentions of the parties, since the appeal is pending before the CGIT, the only question that is to be seen is as to",
whether the condition for grant of stay is to be interfered with or not. A perusal of the operative portion of the order extracted above, dated 11th",
August, 2020 shows that the total amount computed under Sections 14B and 7Q of the EPF Act is Rs.1,93,51,713/-. The admitted position is that a",
sum of Rs.62,05,360/- is lying with the Department which almost constitutes 1/3rd of the amount determined under Sections 14B and 7Q of the EPF",
Act. Though there is no doubt that the CGIT has the discretion in directing the conditions for grant of stay orders, since a substantial amount is lying",
deposited with the Department, this Court is of the opinion that the appeal of the Petitioner deserves to be heard without insisting upon the deposit of",
Rs.12 lakhs. Since the issue has been pending for some time, the CGIT is directed to decide the appeal at the earliest, on or before 30th April, 2021.",
The petition along with all pending applications is disposed of in the above terms.,