Kerala High Court
Smt.L.Geethakumari vs The Regional Provident Fund ... on 6 July, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
Thursday, the 6th day of July 2023 / 15th Ashadha, 1945
WA NO. 417 OF 2023
(AGAINST THE JUDGMENT DATED 12.12.2022 IN WP(C) 2851/2019 OF THIS COURT)
APPELLANT/WRIT PETITIONER:
SMT.L.GEETHAKUMARI, W/O LATE BALACHANDRAN PILLAI, AGED 58 YEARS,
MANAGING PARTNER OF M/S.BALAJI EXPORTS, CHAITHANYA, VETTILATHAZHAM,
THRIKOVILVATTOM, KOLLAM, REPRESENTED BY POWER OF ATTORNEY HOLDER,
MOHAMMED NOUFAL @ NOUFAL SALAM, AGED 46 YEARS, PATTATHIL, AYATHIL
P.O., KOLLAM, PIN - 691021.
BY ADVS.M/S.S.SREEKUMAR (SR.), P.MARTIN JOSE, P.PRIJITH, THOMAS
P.KURUVILLA, R.GITHESH, AJAY BEN JOSE, MANJUNATH MENON, SACHIN JACOB
AMBAT, ANNA LINDA EDEN & HARIKRISHNAN S.
RESPONDENTS/RESPONDENTS:
1. THE REGIONAL PROVIDENT FUND COMMISSIONER, REGIONAL OFFICE, PONNAMMA
CHAMBER, PARAMESWAR NAGAR, KOLLAM, PIN - 691001
2. RECOVERY OFFICER OFFICE OF THE RECOVERY OFFICER, EMPLOYEES PROVIDENT
FUND ORGANISATION, REGIONAL OFFICE, PONNAMMA CHAMBERS, PARAMESWAR
NAGAR, KOLLAM, PIN - 691001
3. EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL NEW DELHI, PIN - 110092.
BY ADV.SRI.PIRAPPANCODE V.S.SUDHIR FOR R1 & R2
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an interim order directing the respondents 1 and 2 not to proceed
against the assets of the appellants during the pendency of the above writ
appeal.
This Writ Appeal coming on for orders on 06/07/2023 upon perusing
the appeal memorandum, the court passed the following:
ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.
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W.A.Nos.391, 393, 394, 412, 417, 435 and 449 of 2023
[arising out of the common judgment in W.P.(C).No.3479 of 2019, W.P.
(C).No.10518 of 2019, W.P.(C).No.3510 of 2019, W.P.(C).No.5757 of 2019, W.P.
(C).No.2851 of 2019, W.P.(C).No.3480 of 2019 & W.P.(C).No.23216 of 2011.]
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Dated this the 6th day of July, 2023
ORDER
The above Writ Appeals will stand admitted.
Sri.Pirappancode V.S.Sudhir, learned Standing Counsel for the
Employees Provident Fund Organization, has taken notice for the
respondent/EPFO authorities. Further it is ordered specifically in
W.A.Nos. 412 of 2023 and 417 of 2023 that notices shall be taken to
the contesting respondents 4 to 7 in these two Writ Appeals by speed
post returnable within two weeks.
2. Due to paucity of time, we are not in a position to take
up these matters for hearing and disposal immediately. On the
previous occasion, recording the undertaking of the respondents,
this Court had ordered that no coercive steps will be taken till the
next posting date.
3. Taking note of the paucity of time, it is ordered that no
coercive steps shall be taken against the appellants by the respondent/
EPFO authorities. For the time being, this order will be in force till
14.08.2023.
W.A.Nos.391, 393, 394, 412 and 417 of 2023
..2..
List the above Writ Appeals on 14.08.2023. The interim order
dated 27.6.2023 will stand extended till 14.08.2023.
Hand over.
Sd/-
ALEXANDER THOMAS,
JUDGE
Sd/-
C.JAYACHANDRAN
JUDGE
Mrcs
