Calcutta High Court
R. B. I & Ors vs Timex Finance & Investment Co. Ltd on 19 February, 2009
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
IN THE HIGH COURT AT CALCUTTA Civil Appellate Jurisdiction Original Side Present :
The Hon'ble Justice Bhattacharya And The Hon'ble Justice Tapan Kumar Dutt 19.02.2009 GA 2240 of 2008 GA 2599 of 2008 GA 3918 of 2008 GA 3144 of 2008 APO 108 of 1989 WP 4624 of 1988 R. B. I & Ors.
Vs. Timex Finance & Investment Co. Ltd.
Mr. Hirak Mitra, Sr. Advocate for the Special Officer Mr. Anil Gupta, Advocate for the P.F. Commissioner Mr. Amal Mitra, Advocate for the RBI Mr. P.K. Ghosh, Sr. Advocate for the workers The Court :- It is stated by Mr. Gupta appearing on behalf of the Provident Fund Commissioner that his client has already filed an application being GA 4288 of 2004 thereby praying for, inter alia, direction upon the Special Officer to settle the claim of his client and make payment of the Provident Fund and allied dues to the Regional Provident Fund Commissioner, West Bengal and also to hand over and transfer the original Title Deeds and other relevant papers in respect of the property and land to his client. It appears that the said application however has not been assigned to this Bench. In such circumstances Mr. Gupta prays for adjournment of this matter to enable his client to take appropriate step. 2
Let the other assigned matters appear on next Thursday at 2 P.M. We are further told that other applications have also been filed in connection with the present matter. The parties are at liberty to take appropriate steps, if they are so advised.
Let xerox certified copy of this order be given to the parties, if applied for, by tomorrow upon compliance with all formalities.
(Bhattacharya, J.) (Tapan Kumar Dutt, J.) ANC.