M/S. Steel Industrials Kerala Ltd vs The Assistant Pf Commissioner And The ...
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Kerala High Court

M/S. Steel Industrials Kerala Ltd vs The Assistant Pf Commissioner And The ... on 7 November, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.5095/2024                      1/3                        Order Date : 07-11-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
           Thursday, the 7th day of November 2024 / 16th Karthika, 1946
                              WP(C) NO. 5095 OF 2024
   PETITIONER:

          M/S. STEEL INDUSTRIALS KERALA LTD., GENERAL ENGINEERING WORKS UNIT,
          THURAVOOR, ALAPPUZHA, REPRESENTED BY THE ASSISTANT MANAGER, PIN -
          688532

   RESPONDENTS:

      1. THE ASSISTANT PF COMMISSIONER AND THE RECOVERY OFFICER, EMPLOYEES
         PROVIDENT FUND ORGANIZATION, DISTRICT OFFICE, MM BUILDING, ALAPPUZHA
         , PIN - 688011
      2. THE REGIONAL PROVIDENT FUND COMMISSIONER, EMPLOYEES PROVIDENT FUND
         ORGANISATION, REGIONAL OFFICE, BHAVISHYANIDHI BHAVAN, KALOOR-KOCHI,
         PIN - 682017
      3. THE ENFORCEMENT OFFICER, DISTRICT OFFICE, MM BUILDING, ALAPPUZHA ,
         PIN - 688011
      4. THE BRANCH MANAGER, STATE BANK OF INDIA, PATTANAKAD BRANCH, PB NO.1,
         VASUDEVA SHOPPING COMPLEX, PONNAMVELI, PATTANAKAD, ALAPPUZHA, PIN -
         688531

        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 stay p7 order and direct the 4th respondent to lift the lien if
   any made with the bank account of the petitioner maintained with the 4th
   respondent bank, pending disposal of the above writ petition (civil), to
   meet the ends of justice.
        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
   M/S. M.S.AMAL DHARSAN & NOEL JACOB, Advocates for the petitioner, the
   court passed the following:
 WP(C) No.5095/2024                             2/3                              Order Date : 07-11-2024




                                       N.NAGARESH, J.
                          ---------------------------------------------------
                         W.P.(C) Nos.5076, 5088 & 5095 of 2024
                           -------------------------------------------------
                         Dated this the 7th day of November, 2024

                                             ORDER

Interim order is extended by two months.

Post on 07.01.2025.

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.5095/2024 3/3 Order Date : 07-11-2024

APPENDIX OF WP(C) 5095/2024 Exhibit P1 TRUE COPY OF THE NOTICE DATED 24/11/2021 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 14/03/2022 OF THE CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT, ERNAKULAM (CGIT) Exhibit P3 TRUE COPY OF THE INTERIM ORDER DATED 06/09/2022 IN W.P(C) NO. 29066 OF 2022 Exhibit P4 TRUE COPY OF THE INTERIM ORDER DATED 06/09/2022 IN WP(C) NO. 29078 OF 2022 Exhibit P5 TRUE COPY OF THE LETTERS DATED 01/10/2022 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT WITH ACKNOWLEDGMENT Exhibit P6 TRUE COPY OF THE NOTICE DATED 25/10/2023 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P7 TRUE COPY OF THE PROHIBITORY ORDER DATED 30/01/2024 ISSUED BY THE 1ST RESPONDENT TO THE 4TH RESPONDENT Exhibit P7(a) TRUE COPY OF THE LETTER DATED 02/02/2024 ISSUED BY THE 1ST RESPONDENT TO THE 4TH RESPONDENT WITH A COPY TO THE PETITIONER