The Plantation Corporation Of ... vs The Employees Provident Fund ...
2023 Latest Caselaw 5939 Ker

WP(C) No.16381/2023                     1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE C.S.DIAS
             Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
                             WP(C) NO. 16381 OF 2023
   PETITIONER:

          THE PLANTATION CORPORATION OF KERALA LTD., REGISTERED OFFICE
          MUTTAMBALAM P.O, KOTTAYAM PIN- 686004, REPRESENTED BY ITS MANAGING
          DIRECTOR

   RESPONDENTS:

      1. THE EMPLOYEES PROVIDENT FUND ORGANAISATION REGIONAL OFFICE,
         36/685A, BHAVISHYANIDHI BHAVAN P.B NO. 1895, KALOOR, KOCHI - 682017
      2. THE   REGIONAL   PROVIDENT   FUND   COMMISSIONER, EMPLOYEES
         PROVIDENT FUND ORGANIZATION     REGIONAL OFFICE, 36/685A,
         BHAVISHYANIDHI BHAVAN P. B NO. 1895, KALOOR, KOCHI - 682017
      3. THE ASSISTANT PROVIDENT FUND COMMISSIONER & RECOVERY OFFICER
         BHAVISHYANIDHI BHAVAN P.B NO. 1895, KALOOR, KOCHI, PIN - 682017


        Writ Petition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to keep in abeyance further proceedings pursuant to Exhibit P3
   notice issued by the 3rd respondent till the disposal of this Writ
   Petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI. N.RAJESH, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.16381/2023                          2/3




                                         C.S.DIAS, J.
                          ---------------------------------------------
                                W.P(C).No.16381 of 2023
                      ------------------------------------------------------
                           Dated this the 24th day of May, 2023

                                        ORDER

Admitted.

Standing Counsel takes notice for the respondents.

On consideration of pleadings and materials on

record and taking note of Ext.P6 judgment passed by

this Court, I am satisfied that the petitioner is entitled

for a conditional interim order. Hence, I stay the

operation of Ext.P3 notice for a period of one month

subject to the condition that the petitioner deposits

30% of the demanded amount within a period of one

month from today.

Sd/-

                                                                 C.S.DIAS
                                                                  JUDGE




           LEK
 WP(C) No.16381/2023                 3/3

APPENDIX OF WP(C) 16381/2023 Exhibit P3 TRUE COPY OF NOTICE BEARING NO.KR/KCH/2633/RECOVERY CELL/2021-22 DATED 23.12.2021 ISSUED BY THE 3RD RESPONDENT.