Keltron Component Complex vs The Recovery Officer
2021 Latest Caselaw 23697 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
   TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                        WP(C) NO. 21212 OF 2012
PETITIONER :

          KELTRON COMPONENT COMPLEX,
          KELTRON NAGAR, P.O.KALLIASSERI, KANNUR - 670
          562REPRESENTED BY ITS MANAGING DIRECTOR.

          BY ADV SRI.P.RAMAKRISHNAN



RESPONDENTS :

    1     THE RECOVERY OFFICER
          EMPLOYEES PROVIDENT FUND ORGANIZATION SUB REGIONAL
          OFFICE, V.K.COMPLEX, FORT ROAD, KANNUR 670001.

    2     THE CENTRAL BOARD OF EMPLOYEES PROVIDENT FUND
          ORGANIZATION,
          EMPLOYEES PROVIDENT FUND ORGANIZATION, BHAVISHYA NIDHI
          BHAVAN, 14 - BIKAJI CAMA PLACE NEW DELHI -110 001,
          REPRESENTED BY THE CENTRAL PROVIDENT FUND COMMISSIONER.

          BY ADV SANTHOSH KUMAR, SC, EPF ORG.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21212 OF 2012
                                    2


                   BECHU KURIAN THOMAS, J.
                 =-=-=-=-=-=-=-=-=-=-=-=-=-=
                    W.P.(C) No.21212 of 2021
                 =-=-=-=-=-=-=-=-=-=-=-=-=-=
            Dated this the 30th day of November, 2021


                              JUDGMENT

The learned counsel for the petitioner Adv.P.Ramakrishnan

submits that after the filing of this writ petition, Ext.P4 was disposed

of by the 2nd respondent against which petitioner has already

preferred an appeal before the Appellate Tribunal and the same is

pending consideration.

Having regard to the aforesaid submissions and the

submissions of Adv.Santhosh Kumar, the learned Standing Counsel

for the respondents, I am of the opinion that nothing further

survives for consideration in this writ petition.

Hence this writ petition is closed, reserving the liberty of

the petitioner to pursue the statutory remedy.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM WP(C) NO. 21212 OF 2012

APPENDIX OF WP(C) 21212/2012

PETITIONER'S EXHIBITS :

P1 : COPY OF LETTER DATED 16.11.2011 FROM THE 1ST RESPONDENT TO THE PETITIONER.

P2 : COPY OF REPLY DATED 22.11.2011 SUBMITTED BY THE PETITIONER.

P3 : COPY OF APPLICATION DATED 09.01.2012 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. P4 : COPY OF LETTER DATED 23.08.2012 FROM THE 1ST RESPONDENT TO THE PETITIONER.

RESPONDENTS' EXHIBITS :

EXHIBIT R1 (a) TRUE COPY OF THE ORDER DATED 18/02/2013 ISSUED BY THE BOARD FOR INDUSTRIAL AND FINANCIAL RECONSTRUCTION.

EXHIBIT R1 (b) TRUE COPY OF THE COMMUNICATION DATED 13/08/2013 ISSUED BY THE 2ND RESPONDENT.