Bombay High Court
Jadhao Gears Ltd., Amravati Thr. Its ... vs Asst. Provident Fund Commissioner And ... on 1 November, 2018
Author: S. M. Modak
Bench: B.P. Dharmadhikari, S. M. Modak
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY:
NAGPUR BENCH : NAGPUR
Writ Petition No.7089 of 2018
[Jadhao Gears Ltd. Vs. The Asstt. Provident Fund Commissioner &
Recovery Officer, Akola & others]
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Mr. A. J. Pathak, Adv., for the petitioner.
Mr. Girish Dipwani, Adv., holding for Adv. Mr. Verma for respondent
no.1.
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CORAM : B. P. DHARMADHIKARI
AND
S. M. MODAK, JJ.
DATE : 1st November, 2018 Heard learned Adv. Shri A. J. Pathak for the petitioner and learned Adv. Shri Girish Dipwani holding for Shri Verma, learned counsel for respondent no.1.
It appears that the petitioner has discharged the liability under Section 7-A. Now, the balance amount is Rs.2,45,01,970-00. Shri Dipwani has due to urgency submitted a brief statement containing these details. Copy thereof is given to petitioner. It is marked as "Exh.A" on record.
Only to show bona fides and without prejudice to contentions in petition, Adv. Shri Pathak submits that petitioner will deposit an amount of Rs. 48,00,000-00 [rupees forty-eight lakhs only] with the Registry of this ::: Uploaded on - 01/11/2018 ::: Downloaded on - 02/11/2018 03:25:08 ::: 2 Court within next three working days.
Adv. Shri Dipwani is opposing any intervention by this Court in the matter. However, he is also seeking time as Adv. Verma is hospitalized. We list the matter for further consideration on 19th November, 2018.
Petitioner to deposit with the Registry of this Court amount of Rs. 48,00,000-00 [rupees forty-eight lakhs only] within next three working days. The concerned Bank on which said cheque is drawn shall honour that cheque and only for said limited purpose, attachment order shall not come in its way. After the payment is received by the Registry of this Court, intimation thereof would be served upon respondent no.1. The impugned orders attaching the bank accounts of petitioner shall remain stayed as an ad interim measure till 19th November, 2018.
Steno copy of this order be supplied to learned counsel for the parties as per rules, to act upon.
Judge Judge
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