SUNIL JINDAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) In W.P.(C) No. 5228 of 2007, the petitioner has challenged the order dated 10.10.2006 (Annexure-3) passed by opposite party no.3-Assistant Commissioner, Central Excise & Customs, Rourkela-II Division, Rourkela, calling upon him to pay dues of the previous owner of the property, namely, M/s. Duroweld (P) Ltd., which was purchased by him on auction by the Orissa State Financial Corporation-opp. party no.2 (for short 'the OSFC') under Section 29 of the State Financial Corporations Act, 1951 (for short 'the SFC Act') pursuant to the public advertisement issued by the opposite party no.2 in the local newspapers.

(2.) In W.P.(C) No. 5227 of 2007, the petitioner has challenged the order dated 16.01.2017 (Annexure-3) passed by the Asst. Provident Fund Commissioner/Recovery Officer, SRO, Rourkela-opposite party no. 3,

(3.) In W.P.(C) No. 17443 of 2017, the petitioner has challenged the order dated 16.01.2017 (Annexure-5) passed by the Asst. Provident Fund Commissioner/Recovery Officer, SRO, Rourkela-opposite party no. 5.