Kerala High Court
Smt.L.Geethakumari vs The Recovery Officer on 4 April, 2024
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WA NO. 391 OF 2023
AGAINST THE JUDGMENT IN WP(C) NO.3479 OF 2019 OF HIGH COURT OF KERALA
APPELLANT/WRIT PETITIONER:
L.GEETHAKUMARI
AGED 58 YEARS
W/O LATE BALACHANDRAN PILLAI, 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.
P.MARTIN JOSE
P.PRIJITH
THOMAS P.KURUVILLA
R.GITHESH
AJAY BEN JOSE
MANJUNATH MENON
SACHIN JACOB AMBAT
ANNA LINDA EDEN
HARIKRISHNAN S.
S.SREEKUMAR (SR.)
RESPONDENTS/RESPONDENTS:
1 THE ASSISTANT 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
BY ADV PIRAPPANCODE V.S.SUDHIR
THIS WRIT APPEAL HAVING COME UP FOR HEARING ON 04.04.2024, ALONG WITH
WA.393/2023, 394/2023 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WA NO. 391 OF 2023 and conctd. Case
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WA NO. 393 OF 2023
AGAINST THE JUDGMENT IN WP(C) NO.10518 OF 2019 OF HIGH COURT
OF KERALA
APPELLANT/WRIT PETITIONER:
SMT. L.GEETHAKUMARI,
AGED 58 YEARS
W/O LATE BALACHANDRAN PILLAI, 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.
P.MARTIN JOSE
P.PRIJITH
THOMAS P.KURUVILLA
R.GITHESH
AJAY BEN JOSE
MANJUNATH MENON
SACHIN JACOB AMBAT
ANNA LINDA EDEN
HARIKRISHNAN S.
S.SREEKUMAR (SR.)
RESPONDENTS/RESPONDENTS:
1 THE ASSISTANT 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
WA NO. 391 OF 2023 and conctd. Case
3
3 THE SUB REGISTRAR,
OFFICE OF THE SUB REGISTRY, OACHIRA, KOLLAM, PIN -
690520
4 THE TAHASILDAR,
KARUNAGAPALLY, KOLLAM, PIN - 690518
5 THE VILLAGE OFFICER,
PAVUMBA, KARUNAGAPALLY, KOLLAM, PIN - 690518
BY ADV PIRAPPANCODE V.S.SUDHIR
THIS WRIT APPEAL HAVING COME UP FOR HEARING ON
04.04.2024, ALONG WITH WA.391/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA NO. 391 OF 2023 and conctd. Case
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WA NO. 394 OF 2023
AGAINST THE JUDGMENT IN WP(C) NO.3510 OF 2019 OF HIGH COURT OF
KERALA
APPELLANT/WRIT PETITIONER:
SMT.L.GEETHAKUMARI
AGED 58 YEARS
W/O LATE BALACHANDRAN PILLAI, 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.
P.MARTIN JOSE
P.PRIJITH
THOMAS P.KURUVILLA
R.GITHESH
AJAY BEN JOSE
MANJUNATH MENON
SACHIN JACOB AMBAT
ANNA LINDA EDEN
HARIKRISHNAN S.
S.SREEKUMAR (SR.)
RESPONDENTS/RESPONDENTS:
1 THE ASSISTANT PROVIDENT FUND COMMISSIONER,
REGIONAL OFFICE, PONNAMMA CHAMBER PARAMESWAR NAGAR,
KOLLAM, PIN - 691001
WA NO. 391 OF 2023 and conctd. Case
5
2 THE RECOVERY OFFICER,
OFFICE OF THE RECOVERY OFFICER, EMPLOYEES PROVIDENT
FUND ORGANISATION REGIONAL OFFICE PONNAMMA CHAMBERS,
PARAMESWAR NAGAR, KOLLAM, PIN - 691001
BY ADV PIRAPPANCODE V.S.SUDHIR
THIS WRIT APPEAL HAVING COME UP FOR HEARING ON
04.04.2024, ALONG WITH WA.391/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA NO. 391 OF 2023 and conctd. Case
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WA NO. 412 OF 2023
AGAINST THE JUDGMENT IN WP(C) NO.5757 OF 2019 OF HIGH COURT OF
KERALA
APPELLANT/WRIT PETITIONER:
SMT.L.GEETHAKUMARI
AGED 58 YEARS
W/O LATE BALACHANDRAN PILLAI, 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.
P.MARTIN JOSE
P.PRIJITH
THOMAS P.KURUVILLA
R.GITHESH
AJAY BEN JOSE
MANJUNATH MENON
SACHIN JACOB AMBAT
ANNA LINDA EDEN
HARIKRISHNAN S.
S.SREEKUMAR (SR.)
RESPONDENTS/RESPONDENTS:
1 THE ASSISTANT PROVIDENT FUND COMMISSIONER,
REGIONAL OFFICE, PONNAMMA CHAMBER PARAMESWAR NAGAR,
KOLLAM, PIN - 691001
WA NO. 391 OF 2023 and conctd. Case
7
2 RECOVERY OFFICER
OFFICE OF THE RECOVERY OFFICER, EMPLOYEES PROVIDENT
FUND ORGANISATION REGIONAL OFFICE PONNAMMA CHAMBERS,
PARAMESWAR NAGAR, KOLLAM, PIN - 691001
3 G.GOPALAKRISHNA PILLAI, (DIED)
PROPRIETOR, M/S.DIVYA CASHEW, SMITHALAYAM, DECENT
JUNCTION P.O, MUKATHALA , KOLLAM, PIN - 691577
4 GIRIJA GOPALAKRISHNAN,
AGED 74 YEARS
W/O LATE B.GOPALAKRISHNA PILLAI, SMITHALAYAM, DECENT
JUNCTION P.O, MUKATHALA , KOLLAM, PIN - 691577
5 SMITHA .G,
AGED 42 YEARS
D/O LATE B.GOPALAKRISHNA PILLAI, SMITHALAYAM, DECENT
JUNCTION P.O, MUKATHALA , KOLLAM, PIN - 691577
6 DIVYA .G,
AGED 42 YEARS
D/O LATE B.GOPALAKRISHNA PILLAI, SMITHALAYAM, DECENT
JUNCTION P.O, MUKATHALA , KOLLAM, PIN - 691577
7 SARUN GOPALAKRISHNA PILLAI
AGED 40 YEARS
S/O LATE B.GOPALAKRISHNA PILLAI, SMITHALAYAM, DECENT
JUNCTION P.O, MUKATHALA , KOLLAM, PIN - 691577
BY ADVS.
PIRAPPANCODE V.S.SUDHIR
GEORGE JACOB (JOSE)
ROSHAN JACOB MUNDACKAL(K/000794/2017)
THIS WRIT APPEAL HAVING COME UP FOR HEARING ON
04.04.2024, ALONG WITH WA.391/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA NO. 391 OF 2023 and conctd. Case
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WA NO. 417 OF 2023
AGAINST THE JUDGMENT DATED IN WP(C) NO.2851 OF 2019 OF HIGH
COURT OF KERALA
APPELLANT/WRIT PETITIONER:
SMT.L.GEETHAKUMARI
AGED 58 YEARS
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.
P.MARTIN JOSE
P.PRIJITH
THOMAS P.KURUVILLA
R.GITHESH
AJAY BEN JOSE
MANJUNATH MENON
SACHIN JACOB AMBAT
ANNA LINDA EDEN
HARIKRISHNAN S.
S.SREEKUMAR (SR.)
RESPONDENTS/RESPONDENTS:
1 THE REGIONAL PROVIDENT FUND COMMISSIONER,
REGIONAL OFFICE, PONNAMMA CHAMBER PARAMESWAR NAGAR,
KOLLAM, PIN - 691001
WA NO. 391 OF 2023 and conctd. Case
9
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 PIRAPPANCODE V.S.SUDHIR
THIS WRIT APPEAL HAVING COME UP FOR HEARING ON
04.04.2024, ALONG WITH WA.391/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA NO. 391 OF 2023 and conctd. Case
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WA NO. 435 OF 2023
AGAINST THE JUDGMENT IN WP(C) NO.3480 OF 2019 OF HIGH COURT OF
KERALA
APPELLANT/WRIT PETITIONER
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.
P.MARTIN JOSE
P.PRIJITH
THOMAS P.KURUVILLA
R.GITHESH
AJAY BEN JOSE
MANJUNATH MENON
SACHIN JACOB AMBAT
ANNA LINDA EDEN
HARIKRISHNAN S.
S.SREEKUMAR (SR.)
RESPONDENTS/RESPONDENTS:
1 THE ASSISTANT 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
WA NO. 391 OF 2023 and conctd. Case
11
3 EMPLOYEES PROVIDENT FUND APPELLATE TRIBUNAL,
LAKSHMI NAGAR, DISTRICT CENTRE, DELHI 110 092, CAMP
AT KERALA
BY ADV PIRAPPANCODE V.S.SUDHIR
THIS WRIT APPEAL HAVING COME UP FOR HEARING ON
04.04.2024, ALONG WITH WA.391/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA NO. 391 OF 2023 and conctd. Case
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WA NO. 449 OF 2023
AGAINST THE JUDGMENT IN WP(C) NO.23216 OF 2011 OF HIGH COURT OF
KERALA
APPELLANTS/WRIT PETITIONERS:
1 SMT.L.GEETHAKUMARI,
AGED 58 YEARS
W/O.LATE BALACHANDRAN PILLAI,AGED 58 YEARS,GIRIJA
BHAVAN,VALATHUNGAL P.O.,KOLLAM691011. REPRESENTED BY
POWER OF ATTORNEY HOLDER, MOHAMMED NOUFAL @ NOUFAL
SALAM,AGED 46 YEARS,PATTATHIL,AYATHIL P.O.,KOLLAM-691
021., PIN - 691021
2 SRI.BALAJI BALACHANDRAN,
S/O.LATE BALACHANDRAN PILLAI,AGED 33 YEARS,GIRIJA
BAHVAN,VALATHUNGAL P.O.,KOLLAM-691011. REPRESENTED BY
POWER OF ATTORNEY HOLDER, MOHAMMED NOUFAL @ NOUFAL
SALAM,AGED 46 YEARS,PATTATHIL,AYATHIL P.O.,KOLLAM-691
021.
3 SRI.VISHAK B.,
AGED 20 YEARS,S/O.LATE BALACHANDRAN PILLAI (DIED), GIRIJA
BHAVAN,VALATHUNGAL P.O.,KOLLAM-691011.
4 SRI.VIGNESH,
S/O.LATE BALACHANDRAN PILLAI,AGED 27 YEARS,GIRIJA
BHAVAN,VALATHUNGAL P.O.-KOLLAM-691011.REPRESENTED BY
POWER OF ATTORNEY HOLDER, MOHAMMED NOUFAL @ NOUFAL
SALAM,AGED 46 YEARS,PATTATHIL,AYATHIL P.O.,KOLLAM-691
021.
BY ADVS.
P.MARTIN JOSE
P.PRIJITH
THOMAS P.KURUVILLA
R.GITHESH
AJAY BEN JOSE
MANJUNATH MENON
SACHIN JACOB AMBAT
ANNA LINDA EDEN
HARIKRISHNAN S.
S.SREEKUMAR (SR.)
WA NO. 391 OF 2023 and conctd. Case
13
RESPONDENTS/RESPONDENTS:
1 THE RECOVERY OFFICER,
EMPLOYEES PROVIDENT FUND ORGANISATION, SUB REGIONAL
OFFICE PONNAMMA CHAMBERS, KOLLAM -691001., PIN - 691001
2 EMPLOYEES PROVIDENT FUND ORGANISATION,
REPRESENTED BY THE REGIONAL PROVIDENT FUND
COMMISSIONER,BHAVISHYNIDHI
BHAVAN,P.B.NO.1016,PATTOM,THIRUVANANTHAPURAM-695004.
3 B.GOPALAKRISHNA PILLAI,
SMITHALAYAM,DECENT JUNCTION P.O. (DIED),MUKATHALA,KOLLAM-
691 577.
4 GIRIJA GOPALAKRISHNAN,
W/O.LATE B.GOPALAKRISHNA PILLAI,AGED 74
YEARS,SMITHALAYAM,DECENT JUNCTION P.O.,MUKATHALA,KOLLAM-
691 577.
5 SMITHA G.,
D/O. LATE B.GOPALAKRISHNA PILLAI,AGED 44
YEARS,SMITHALAYAM,DECENT JUNCTION P.O.,MUKATHALA,KOLLAM-
691 577.
6 DIVYA G.,
D/O. LATE B.GOPALAKRISHNA PILLAI,AGED 42
YEARS,SMITHALAYAM,DECENT JUNCTION P.O.,MUKATHALA,KOLLAM-
691 577.
7 SARUNGOPALAKRISHNA PILLAI,
S/O.LATE B.GOPALAKRISHNA PILLAI,AGED 40
YEARS,SMITHALAYAM,DECENT JUNCTION P.O.,MUKATHALA,KOLLAM-
691 577.
BY ADV PIRAPPANCODE V.S.SUDHIR
THIS WRIT APPEAL HAVING COME UP FOR HEARING ON 04.04.2024,
ALONG WITH WA.391/2023 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WA NO. 391 OF 2023 and conctd. Case
14
JUDGMENT
Amit Rawal, J.
One Balachandran was the proprietor of cashew factories
namely M/s Balaji Exports at Pavumba, M/s Balaji Exports at
Meenambalam and M/s Balaji Exports at Thamarakulam which had
on rolls the employees more than 20 in number and accordingly,
were assigned account number by the organization. On account of
non deposit of the contribution, proceedings, of different period
under Section 7A of the Employees Provident Fund and
Miscellaneous Provisions Act, 1952 was initiated. In the meanwhile
Sri. Balachandran died on 18.4.2001. Smt.L.Geethakumari-
appellant is his wife. In order to manage the affairs of the
aforementioned firms she executed a notarized power of attorney in
favour of one B.Gopalakrishna Pillai, brother of her husband. The
non contribution was for the period 2008-2012. Various orders
were passed under Section 7A of the Act. The power of attorney
holder challenged the aforementioned order by preferring
statutory appeals. However, the appeals were dismissed and the
challenge before the Single Bench and Division Bench of the Delhi
High Court remained futile.
2. Against the same very orders, Smt.L.Geethakumari and
WA NO. 391 OF 2023 and conctd. Case
her children being the legal heir of Sri. Balachandran challenged
the order of assessment directly in this court vide various writ
petitions (WP(C) No.23216 of 2011, 2851 of 2019, 5757 of 2019,
3510 of 2019, 3480 of 2019, 10518 of 2019, 3479 of 2019).
3. Learned Single Bench vide common judgment dated
12.12.2022 dismissed the writ petitions on the ground of the
concealment with regard to the availment of the remedy by the
power of attorney before the appellate authority as well as the
different courts at Delhi. It is in that background, appeals have
been preferred.
4. Learned counsel for the appellant in support of the
memorandum of appeals raised the following submissions:
5. The power of attorney had kept the appellant totally in
dark with regard to the outcome of the proceedings under Section
7A as well as the dismissal of the appeals and of the writ petitions
and later intra court appeals. There was thus no intentional or
willful concealment; nor there was no such any intention to do so.
6. This Court on 25.3.2024 passed the following order:
During the course of the hearing, we have come across
very vital facts though also noticed by the learned Single Bench
that on the demise of the husband of the appellant, attorney
WA NO. 391 OF 2023 and conctd. Case
holder on the basis of the power attorney dated 21.6.2001 had
already challenged the proceedings under Section 7A before
the EPF Tribunal remained unsuccessful, also availed the
remedy of writ and writ appeal. In this view of the matter, we
are of the view that two parallel proceedings one, on behalf of
the attorney holder and other, on behalf of the original
proprietor ie., the executant of the power attorney cannot be
permitted to continue on two different courts. This fact was
though noticed by the learned Single Judge, while dismissing
writ had intended to impose cost but keeping in view the health
conditions, did not do so.
2. At this stage, Sri. S. Sreekumar, learned Senior
counsel requests that in order to provide quietus to the dispute,
on instructions, appellant is willing to clear all the EPF dues of
different period subject to some relaxation in the interest part.
We call upon the counsel representing both the parties to give
us the total amount due for consideration of the matter. For
further consideration, post on 27.3.2024.
7. As per the orders on record, total liability of the
establishment is Rs.37,65,299/-.
8. Learned counsel for the appellant submits that in case
some reasonable period is granted, the entire liability will be paid,
for, the time being the interest as enshrined under Section 7Q and
damages under Section 14B have yet not been quantified or put to
any notice.
9. Learned counsel on behalf of the organization, though
opposed the aforementioned prayer, submitted that quietus can be
brought, in case the amount is deposited within time line. The
organization will be at liberty to put notice to the legal heirs of Sri.
Balachandran regarding the quantification of the interest and
WA NO. 391 OF 2023 and conctd. Case
damages in accordance with law.
10. We have heard the learned counsel for the parties and
appraised the paper book. The facts noticed above are not in
dispute. Considering the request of the appellants, we grant two
months time from today to deposit the outstanding liability of
Rs.37,65,299/- in the account with electronic challan. As and when
the organization initiates the steps for quantification of the
damages and interest under Section 7Q and 14B, would put a
notice to the establishment. The establishment would be at liberty
to explain the mitigating circumstances and seek for reduction if
warranted in accordance with law. Till such time, the coercive
measures against the appellant shall be kept in abeyance.
Appeals stand disposed of.
SD/-
AMIT RAWAL
JUDGE
SD/-
sab EASWARAN S.
JUDGE
