CENTRAL BOARD OF TRUSTEES Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) Heard learned advocate Ms.E. Shailaja for the applicants, learned advocate Mr.Saurabh M. Patel for the Official Liquidator - respondent No.1, learned advocate Ms.Sangeeta Pahwa for the respondent No.2 and learned advocate Mr.Rajesh Mankad for the respondent No.7.

(2.) Though served none appears for the respondent Nos.3 to 6.

(3.) By this application the applicant - Central Board of Trustees, Employees' Provident Fund Organization Ministry to Labour & Employment, Government of India, has prayed for disbursement of the amount to the applicant as per the affidavit of proof of debt dtd. 7/12/2005 containing the outstanding provident fund dues determined under Sec. 7-A of the Employees Provident Funds and Miscellaneous Provisions Act , 1952 (hereinafter referred to as "the Act of 1952") alongwith penalty under Sec. 14-B and under Sec. 7-Q of the Act of 1952 amounting to Rs.36,52,674.00, which was further enhanced to Rs.55,82,160.00 on account of the interest under Sec. 7-Q of the Act of 1952.