Kerala State Civil Supplies ... vs Regional Provident Fund ...
2021 Latest Caselaw 19260 Ker

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                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                        WP(C) NO. 18571 OF 2021
PETITIONER :

          KERALA STATE CIVIL SUPPLIES CORPORATION LTD.
          REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR,
          MAVELI BHAVAN,
          GANDHI NAGAR, COCHIN-682020.

          BY ADV SMT.MOLLY JACOB, SC, SUPPLYCO



RESPONDENTS :

    1     REGIONAL PROVIDENT FUND COMMISSIONER-II AND RECOVERY
          OFFICER
          EMPLOYEES PROVIDENT FUND ORGANIZATION, SUB REGIONAL
          OFFICE, BHAVISHYA NIDHI BHAVAN, KALOOR, COCHIN-682017.

    2     REGIONAL FUND COMMISSIONER
          EMPLOYEES PROVIDENT FUND ORGANIZATION, SUB REGIONAL
          OFFICE, BHAVISHYA NIDHI BHAVAN, KALOOR, COCHIN-682017.



          BY ADV.SAJEEV KUMAR K.GOPAL, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18571 OF 2021
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                  BECHU KURIAN THOMAS, J.
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                   W.P.(C).No.18571 of 2021
                =-=-=-=-=-=-=-=-=-=-=-=-=-=
           Dated this the 14th day of September, 2021

                              JUDGMENT

Adv.Sajeev Kumar K.Gopal, the learned Standing Counsel

for the respondents submits that after the last posting, the first

respondent has withdrawn Ext.P7 letter issued to the petitioner and

nothing further survive in this writ petition.

Recording the aforesaid submission, this writ petition is

closed.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM

.

WP(C) NO. 18571 OF 2021

APPENDIX OF WP(C) 18571/2021

PETITIONER'S EXHIBITS :

Exhibit P1 TRUE PHOTOCOPY OF THE PROCEEDINGS ISSUED BY THE 2ND RESPONDENT DATED 29.02.2012.

Exhibit P1(A) TRUE PHOTOCOPY OF THE INTERIM ORDER PASSED ON 16.03.2012 IN WPC NO.6711 OF 2012.

Exhibit P2 TRUE PHOTOCOPY OF THE ORDER DATED 14.01.2021 PASSED BY THE TRIBUNAL IN APPEAL NO.676 OF 2019.

Exhibit P3 TRUE PHOTOCOPY OF THE NOTICE DATED 14TH JULY 2021 ISSUED BY THE FIRST RESPONDENT TO MANAGER (FINANCE) OF PETITIONER CORPORATION ALONG WITH NOTICE DEMAND.

Exhibit P4 TRUE PHOTOCOPY OF THE REVIEW PETITION NO 1/2021 IN APPEAL NO.676/2019 WITH OUT ANNEXURES.

Exhibit P5 TRUE PHOTOCOPY OF THE ORDER DATED 10.08.2021 PASSED BY THE TRIBUNAL IN REVIEW PETITION NO 1/2021 IN APPEAL NO.676/2019 ORDERING TO KEEP IN ABEYANCE RECOVERY ACTION.

Exhibit P6 TRUE PHOTOCOPY OF THE LETTER DATED 13.8.2021 OF ADDITIONAL GENERAL MANAGER(FINANCE) ADDRESSED TO THE FIRST RESPONDENT COMMUNICATING EXT.P5 ORDER.

Exhibit P7 TRUE PHOTOCOPY OF THE LETTER DATED 28/8/2021 OF THE 1ST RESPONDENT ADDRESSED TO THE ADDITIONAL GENERAL MANAGER (FINANCE).