Mangalam Publications (India) ... vs The Employees Provident Fund ...
2021 Latest Caselaw 23361 Ker

WP(C) No.11853/2020                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
          Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                    IA.NO.3/2021 IN WP(C) NO. 11853 OF 2020(F)
   PETITIONER/PETITIONER:

          MANGALAM PUBLICATIONS (INDIA) PVT. LTD., S.H. MOUNT P O, KOTTAYAM -
          686006, REPRESENTED BY ITS MANAGING DIRECTOR.

   RESPONDENTS/RESPONDENTS:

      1. THE EMPLOYEES PROVIDENT FUND ORGANISATION, SUB REGIONAL OFFICE,
         KOTTAYAM-686001, REPRESENTED BY THE ASSISTANT PROVIDENT FUND
         COMMISSIONER.
      2. THE ENFORCEMENT OFFICER, EMPLOYEES PROVIDENT FUND ORGANIZATION, SUB
         REGIONAL OFFICE, KOTTAYAM-686001,

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to permit the
   petitioner to effect payment of the balance amount of Rs.5722047/- from
   out of the amount covered under Ext.P10 in 30 equal monthly installments.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.PRINSUN PHILIP, V.KRISHNA MENON, P.VIJAYAMMA & J.SURYA, Advocates
   for the petitioner in IA/WP(C) and of SRI.JOY THATTIL ITOOP, STANDING
   COUNSEL for the respondents, the court passed the following:
 WP(C) No.11853/2020                            2/3




                                     AMIT RAWAL, J
                                    -----------------------
                                    I.A.No.3 of 2021
                                                in
                               W.P.(C) No.11853 of 2020
                                   ----------------------
                      Dated this the 25th day of November, 2021

                                           ORDER

The prayer in the application is for extension of time;

the notice of which was given by this Court on 28.09.2021.

Learned counsel for the respondents has put an appearance

and submits that he has no objection for granting extension.

In complying with the directions contained in the judgment

dated 19.06.2020, learned counsel for the non applicant

submits that this is not the first time application for

extension has been moved as previous order dated

12.02.2021 also time was granted. Though certain payments

have been made, considerable amount is yet to be paid.

Considering the fact that there was COVID Pandemic, I

extend the period to another eight months to pay the dues

by starting from 01.01.2022.

Sd/-

                                                          AMIT RAWAL
                                                            JUDGE
          VV
25-11-2021                       /True Copy/                           Assistant Registrar
 WP(C) No.11853/2020                 3/3


EXHIBIT P10           TRUE COPY OF THE ORDER NO.KR/KTM/5975/7A/DIARY

NO.84-2019/ENF 1(1) 11472 DATED 22.1.2020 PASSED BY THE RESPONDENT.