V. VENKATRAMAN Vs. A. K. MENON

JUDGEMENT

(1.) Petitioner Nos.1 to 4 are the then Trustees of Colour Cartons Ltd. Provident Fund, which was set up to provide Provident Fund benefits to the employees of the Colour Cartons Ltd., petitioner No.5. The petitioners preferred this petition seeking, inter alia, the following reliefs:

(2.) By an order dtd. 10/8/1994 this Court had dismissed the petition qua prayer Clauses (a), (b), (c), (d) and (f). As regards the prayer Clause (a) the petition came to be adjourned sine die. The order dtd. 10/8/1994 reads as under:

(3.) Upon respondent No.2, the applicant in Misc. Application No.18 of 2020, seeking denotification of respondent No.2, the Custodian filed a report being Custodian Report No.9 of 2022. Thus, by an order dtd. 23/2/2022, the notices were issued to the various parties, whose applications were adjourned sine die to be taken up at the time of distribution under Sec. 11 of the Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 ("the Act, 1992").