Bombay High Court
M/S Deogiri Nagari Sahakari Patsanstha ... vs The Assistant Provident Fund ... on 10 June, 2021
Author: V. K. Jadhav
Bench: V. K. Jadhav
1 922-WP-4685-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
922 WRIT PETITION NO. 4685 OF 2021
M/S. DEOGIRI NAGARI SAHAKARI PATSANSTHA LTD. THR
ITS AUTHORISED OFFICER KRISHNA KARBHARI AGRE
VERSUS
THE ASSISTANT PROVIDENT FUND COMMISSIONER AND
ANOTHER
......
Advocate for Petitioner : Mr. V. D. Hon, Senrior Advocate
i/by Mr. Ashwin V. Hon
Advocate for Respondents : Mr. Nitin K. Choudhary
.....
CORAM : V. K. JADHAV, J.
DATED : 10TH JUNE, 2021 PER COURT :-
1. I have heard learned senior counsel appearing for the petitioner for some time.
2. The petitioner has complied with the order dated 30.03.2021 and deposited Rs.40,00,000/- before this Court to show its bonafides in respect of the provident fund dues with regard to the other employees excluding the pigmy agents. Learned senior counsel submits that so far as the prohibitory order dated 23.02.2021 is concerned, the bank account of the petitioner with Bank of Maharashtra has been vre/-
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2 922-WP-4685-2021.odt seized by the Assist Provident Fund Commissioner, Regional Office, Aurangabad.
3. I have carefully gone through the said prohibitory order dated 23.02.2021. There is hand-written endorsement on the said communication addressed to the Manager, Bank of Maharashtra to the effect that, "please put hold for Rs.1,46,15,498/- on account no. 20021900134". It further appears that in terms of the said prohibitory order, the bank account has not been seized. However, learned counsel Mr. Choudhary appearing for the respondent seeks time till Monday to take specific instructions in this regard.
4. Stand over to Monday, i.e. 14.06.2021.
( V. K. JADHAV, J. ) vre/-
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