EMPLOYEES PROVIDENT FUND ORGANISATION Vs. ASHOK KUMAR PODDAR

JUDGEMENT

(1.) The instant appeal is directed against a judgement and/or order dtd. 19/3/2024 passed in WP 655 (W) of 2018 (Ashok Kumar Poddar Vs. State Bank of India and Ors.).

(2.) The brief facts relevant to the case are that one M/s. Falcon Tyres Limited went into liquidation on 30/12/2019 under the provisions of the Insolvency and Bankruptcy Code of 2016 (hereinafter referred to as "the IBC 2016"). A liquidator was appointed on the corporate debtor. The EPF authorities lodged a claim before the liquidator on 10/6/2022 for a sum of Rs.22,89,67,613.00 as outstanding dues upto 8/6/2022.

(3.) A supplementary affidavit was filed on 20/1/2024 two years after the original claim was filed for Rs.4,19,43,881.00 for the period between December 2013 and January 2015. The balance amount was towards interest and penalty.