Madhya Pradesh High Court
M/S.J.C.Mills Ltd. vs B.I.F.R. on 9 July, 2024
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
1 COMP-4-1997
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
COMP No. 4 of 1997
(M/S.J.C.MILLS LTD. Vs B.I.F.R. AND OTHERS) Dated : 09-07-2024 Parties through their counsel.
In pursuance to the permission granted by this Court vide order dated 23.04.2024, shares of ICICI Bank and Digjam Ltd. have been sold for a consideration of total amount of Rs.1,88,54,635.5/- by the Official Liquidator through an agency specified for the said purpose and the same has been realized and credited to the Company's account. The said submissions are taken on record.
I.A. No. 4636/2014 has been filed on behalf of workers of the Company stating that they have been left out of payment towards pension, therefore, their case is required to be considered by the Employees Provident Fund Organization.
Shri R.K. Goyal - Advocate appearing on behalf of Employees Provident Fund Organization has submitted that reply to the aforesaid I.A. has already been filed vide document No.1333/2015. He prays for a weeks' time to argue on the aforesaid aspect on the pretext that the office of Employees Provident Fund Organization is being shifted, therefore, record is not available with him at present.
Prayer is acceded to and a weeks' time is granted for arguments of the aforesaid I.A. Also heard on I.A. No.5790/2022 which is an application filed on behalf of one Ram Avtar Singh Kushwah S/o Harishchandra Singh whereby on the basis of award passed by Labour Court dated 03.05.2000, he has sought the Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 10-07-2024 10:29:35 AM 2 COMP-4-1997 full and final payment for the enhanced salary to the extent of Rs.10,471/-.
Shri Kunal Suryavanshi - Advocate for Official Liquidator prays for a weeks' time to verify the aforesaid fact.
As prayed, a weeks' time is granted.
Further, heard on I.A. No.4584/2024 which is an application for taking the judgment passed in Company Petition No.19/2001 (The State of M.P. Vs. M/s. Hukumchand Mills Ltd. & ors.) on 20.10.2023 by High Court of Madhya Pradesh, Bench at Indore on record.
Since either side has no objection for taking the said judgment on record, I.A. No. 4584/2024 is allowed and the document in the form of judgment dated 20.10.2023 passed in Company Petition No.19/2001 (The State of M.P. Vs. M/s. Hukumchand Mills Ltd. & ors.) is taken on record.
Learned counsel for the applicant is directed to supply a copy of the said I.A. alongwith the judgment to the other side.
At this Juncture, Shri Arvind Dudawat, learned senior counsel prays for a weeks' time to file appropriate application for impleadment of MPIDC. He submits that on 06.05.2024, the State Government has taken a decision to appoint MPIDC to settle the matters with the various departments involving the matter of J.C. Mills. The said MPIDC shall submit its report to the State Government so that the State, at administrative level, can take appropriate decision in the matter.
As prayed, a weeks' time is granted to Shri Dudawat, learned senior counsel to file the said application.
Counsel for the other sides are directed to file any response if required to the application so would be filed by Shri Dudawat on or before the next date of hearing.
Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 10-07-2024 10:29:35 AM3 COMP-4-1997 List this case for consideration of remaining I.As. on 5th August, 2024.
(MILIND RAMESH PHADKE) JUDGE ojha Signature Not Verified Signed by: YOGENDRA OJHA Signing time: 10-07-2024 10:29:35 AM