Calcutta High Court
The Regional Provident Fund ... vs Official Liquidator on 15 January, 2010
Author: Girish Chandra Gupta
Bench: Girish Chandra Gupta
FORM NO.(J2) IN THE HIGH COURT AT CALCUTTA ORIGINAL SIDE Present:
Hon'ble Justice Girish Chandra Gupta CA NO.299 of 2008 With BIFR NO.520 OF 1992 THE REGIONAL PROVIDENT FUND COMMISSIONER VS.
OFFICIAL LIQUIDATOR, HIGH COURT, CALCUTTA APPEARANCE:
Mr. Asutosh law, Adv., with Mr. A.K. Ray, Adv., For Union of India Mr. Subol Moitra, Adv., Mrs. Keya Bhattacharya, Adv., For E.S.I. Corporation.
Mr. Mithua Sen, Adv., Mr. Mukti Ghosh, Adv., For Official Liquidator.
Mr. S.C. Prosad, Adv., For P.F. Authority Mr. Ranjan Deb, Sr. Adv.
Mr. Soumen Sen, Adv., Mr. Ravi Asopa, Adv., Mr. Susanta Pal, Adv., Hearing concluded on: 9.12.2009 & 14.12.2009 Judgment delivered on: 15.01.2010 GIRISH CHANDRA GUPTA:- The official liquidator is directed to take expeditious steps to sell all the properties of the company in liquidation and to pay up the dues of the statutory authority already proved and to be proved as early as possible in accordance with law.
Urgent xerox certified copy of this judgment, if applied for, be delivered to the learned Advocates for the parties, upon compliance of all formalities.
(GIRISH CHANDRA GUPTA J.)