THE MANAGEMENT OF NATIONAL TEXTILE CORPORATION (APKK & M) LIMITED Vs. THE ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned counsel for the respondents, Shri. Thomas Mathew Nellimoottil. Petitioners in the aforesaid petitions are the management of National Textile Corporation. The petitioners have filed this petitions challenging the order directing them to pay provident fund dues of erstwhile owner which pertains to pre -take over the pre nationalization period i.e., prior to 1 -4 -1974. When the matter was taken up for consideration on 22 -02 -2012, I had passed the following order: