RECOVERY OFFICER Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) The petitioner is the Recovery Officer attached to the office of the Regional Commissioner, Employees Provident Fund Organization, Coimbatore. In this writ petition, they are seeking for a direction to the first respondent to release a sum of Rs.62,32,349/- out of the accounts / deposits held by the first respondent before the third respondent and to pass appropriate orders.

(2.) When this writ petition came up on 26.09.2012, this court directed notice on admission. On such notice, the third respondent has filed a counter affidavit, dated 29.10.2012. The Official Liquidator has filed a report, dated 19.12.2012 along with the typed set of documents. The Recovery Officer has filed a reply affidavit, dated Nil (February, 2013).

(3.) Heard the arguments of Ms.R.Meenakshi, learned counsel appearing for the petitioner, Mr.S.R.Sundar, learned counsel for the Official Liquidator and Ms.R.Umasuthan, learned counsel for the third respondent. The second and fourth respondents though served not appeared through any authorised representative or counsel.