M/S.Jai Hind Spinning Mills Ltd vs The Authorised Officer
2021 Latest Caselaw 15743 Mad

                                                                             W.A.No.1579 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 04.08.2021

                                                         CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                      THE HON'BLE MRS.JUSTICE S.KANNAMMAL

                                                W.A.No.1579 of 2021
                                              and C.M.P.No.9938 of 2021

                     M/s.Jai Hind Spinning Mills Ltd.,
                     Rep. by its Managing Director,
                     Mr.P.Muthuswamy,
                     No.235, Mint Street, Park Town,
                     Chennai - 600 003.                                             .. Appellant

                                                          Vs

                     1.The Authorised Officer,
                       The South Indian Bank Ltd.,
                       Regional Office,
                       No.43, Ground Floor, Hameedia Centre,
                       Haddows Road, Nungambakkam,
                       Chennai - 600 006.

                     2.The Assistant PF Commissioner and
                         Recovery Officer Employees' Provident
                          Fund Organisation,
                       Regional Office,
                       Steel Plant Road, Dalavaipatti,
                       Salem - 636 302.                                         .. Respondents


                               Appeal filed under Clause 15 of Letters Patent against the order

                     dated 22.04.2021 made in W.P.No.19301 of 2020.



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                               W.A.No.1579 of 2021




                               For Appellant          :     Ms.P.V.Rajeswari

                               For Respondents        :     Mr.M.L.Ganesh for R1
                                                            Mr.Thirunavukarasu for R2

                                                      JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This appeal has been preferred against the interim order passed

by the learned Single Judge asking the appellant to pay certain

specified amount pending disposal of the writ petition while giving

interim direction.

2. It is submitted by both the learned counsel that the main writ

petition itself has been taken up for hearing and orders have been

reserved by the learned Single Judge.

3. In view of the aforesaid factual position, the interim order

granted by this Court on the earlier occasion would get extended till

appropriate orders are passed in the writ petition by the learned Single

Judge.

https://www.mhc.tn.gov.in/judis/ W.A.No.1579 of 2021

4. With the above observation, the writ appeal stands disposed

of. No costs. Consequently, connected miscellaneous petition is closed.

                                                                  (M.M.S., J.)    (S.K., J.)
                                                                          04.08.2021
                     Index:Yes/No
                     mmi/ssm


                     To

1.The Authorised Officer, The South Indian Bank Ltd., Regional Office, No.43, Ground Floor, Hameedia Centre, Haddows Road, Nungambakkam, Chennai - 600 006.

2.The Assistant PF Commissioner and Recovery Officer Employees' Provident Fund Organisation, Regional Office, Steel Plant Road, Dalavaipatti, Salem - 636 302.

https://www.mhc.tn.gov.in/judis/ W.A.No.1579 of 2021

M.M.SUNDRESH,J.

and S.KANNAMMAL,J.

mmi

W.A.No.1579 of 2021

04.08.2021

https://www.mhc.tn.gov.in/judis/