M/S Amal Amenitiesrepresented By Its ... vs Assistant Provident Fund Commissioner ...
2024 Latest Caselaw 9002 Ker

Kerala High Court

M/S Amal Amenitiesrepresented By Its ... vs Assistant Provident Fund Commissioner ... on 27 March, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                      WP(C) NO. 12757 OF 2024
PETITIONER:

          M/S AMAL AMENITIES REPRESENTED BY ITS PROPRIETRESS-
          BANCY JOSE, AGED 52 YEARS
          K K K SQUARE, CHEVAYUR, KOZHIKODE, PIN - 673017

          BY ADVS.
          VARGHESE PREM
          M.K.GOPIMOHANAN
          EMIL HANNA THOMAS
          K.C.BEENA (KOORAN)



RESPONDENT:

          ASSISTANT PROVIDENT FUND COMMISSIONER (COMPLIANCE)
          (RECOVERY OFFICER) EMPLOYEES PROVIDENT FUND
          ORGANISATION, REGIONAL OFFICE, BHAVISHYANIDHI BHAVAN',
          P B NO.1806, ERANHIPALAM P O, KOZHIKODE, PIN - 673006

          DR.ABRAHAM P.MEACHINKARA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12757 OF 2024
                                   2


                                JUDGMENT

The limited request of the petitioner - firm in this case is

that they be given an opportunity to pay off the entire liability

as per Ext.P1 in few instalments.

2. Sri.Varghese Prem - learned counsel for the petitioner,

sought 20 instalments, but Dr.Abraham P.Meachinkara

appearing for the respondent conceded it to only 15.

3. In the afore circumstances, this writ petition is allowed

and the petitioner is allowed to pay off the amounts due as per

Ext.P1 to the respondent in 15 equal monthly instalments,

commencing from 27.04.2024.

Needless to say, if the petitioner commits default in

payment of any two instalments, the respondent will be at

liberty to pursue recovery action against the petitioner, without

having to obtain any orders from this Court.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 12757 OF 2024

APPENDIX OF WP(C) 12757/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE LETTER DATED 16-02-24 NO. KR/ KKD/ 17974/ RECOVERY / 2023-2024