Full Judgment Text
- 1 -
NC: 2026:KHC:15289
WP No. 36941 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO. 36941 OF 2025 (L-PF)
BETWEEN:
MPHASIS LIMITED
A COMPANY REGISTERED UNDER
COMPANIES ACT 1956,
HAVING ITS REGISTERED
OFFICE AT BAGMANE WORLD
TECHNOLOGY CENTRE,
MARATHAHALLI OUTER RING ROAD,
DODDANAKUNDI VILLAGE,
MAHADEVAPURA,
BANGALORE - 560 048.
REP. BY ITS SENIOR VICE PRESIDENT
AND COMPANY SECRETARY
MR. MAYANK VERMA
…PETITIONER
(BY SMT. KAVITHA DAMODARAN, ADVOCATE)
Digitally signed
by ANUSHA V
Location: High
Court of
Karnataka
AND:
THE REGIONAL PROVIDENT
FUND COMMISSIONER-I
EMPLOYEES' PROVIDENT FUND
ORGANIZATION,
SRO BOMMASANDRA,
ANNAPOORNESHWARI COMPLEX,
TH
6 MAIN, SINGASANDRA
HOSUR MAIN ROAD,
BANGALORE (KORMANGALA)
KARNATAKA - 560 068.
…RESPONDENT
(BY SMT. B V VIDYULATHA, ADVOCATE)
- 2 -
NC: 2026:KHC:15289
WP No. 36941 of 2025
HC-KAR
THIS WRIT PETITION IS FILED UNDER THE ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH AND SET
ASIDE THE IMPUGNED ORDER, DATED 03.11.2025, PASSED BY THE
RESPONDENT UNDER SECTION 14B OF THE EPF AND MP ACT, 1952
BEARING NO.KN/PF/RO(KOR)/PD/PYBOM0016573000/C-II/2025-
26/223 IMPOSING DAMAGES OF RS.52,12,575/- (ANNEXURE - A)
AND ETC.,
THIS PETITION IS COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
ORAL ORDER
Learned counsel for the petitioner has filed a memo
seeking to withdraw the petition.
2. Memo is taken on record.
dismissed
3. Accordingly, the writ petition is
as withdrawn
.
Sd/-
(ANANT RAMANATH HEGDE)
JUDGE
AV
List No.: 1 Sl No.: 5
NC: 2026:KHC:15289
WP No. 36941 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO. 36941 OF 2025 (L-PF)
BETWEEN:
MPHASIS LIMITED
A COMPANY REGISTERED UNDER
COMPANIES ACT 1956,
HAVING ITS REGISTERED
OFFICE AT BAGMANE WORLD
TECHNOLOGY CENTRE,
MARATHAHALLI OUTER RING ROAD,
DODDANAKUNDI VILLAGE,
MAHADEVAPURA,
BANGALORE - 560 048.
REP. BY ITS SENIOR VICE PRESIDENT
AND COMPANY SECRETARY
MR. MAYANK VERMA
…PETITIONER
(BY SMT. KAVITHA DAMODARAN, ADVOCATE)
Digitally signed
by ANUSHA V
Location: High
Court of
Karnataka
AND:
THE REGIONAL PROVIDENT
FUND COMMISSIONER-I
EMPLOYEES' PROVIDENT FUND
ORGANIZATION,
SRO BOMMASANDRA,
ANNAPOORNESHWARI COMPLEX,
TH
6 MAIN, SINGASANDRA
HOSUR MAIN ROAD,
BANGALORE (KORMANGALA)
KARNATAKA - 560 068.
…RESPONDENT
(BY SMT. B V VIDYULATHA, ADVOCATE)
- 2 -
NC: 2026:KHC:15289
WP No. 36941 of 2025
HC-KAR
THIS WRIT PETITION IS FILED UNDER THE ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH AND SET
ASIDE THE IMPUGNED ORDER, DATED 03.11.2025, PASSED BY THE
RESPONDENT UNDER SECTION 14B OF THE EPF AND MP ACT, 1952
BEARING NO.KN/PF/RO(KOR)/PD/PYBOM0016573000/C-II/2025-
26/223 IMPOSING DAMAGES OF RS.52,12,575/- (ANNEXURE - A)
AND ETC.,
THIS PETITION IS COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
ORAL ORDER
Learned counsel for the petitioner has filed a memo
seeking to withdraw the petition.
2. Memo is taken on record.
dismissed
3. Accordingly, the writ petition is
as withdrawn
.
Sd/-
(ANANT RAMANATH HEGDE)
JUDGE
AV
List No.: 1 Sl No.: 5