WAHID SANDHAR SUGARS LTD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant has come up in appeal against the order dtd. 24/5/2021 passed in CWP-10076-2021 whereby all the accounts of the appellant/Sugar Mill have been directed to be attached and no money can be withdrawn by the Sugar Mill except making payment to farmers' dues and the salary to workmen.

(2.) Learned counsel for the appellant states that apart from salary to the workmen and payment to farmers' dues, there are other payments which are required to be made by the Sugar Mill every month. These payments include provident fund dues, GST deposit, electricity bill, TDS deposit, bank interest, bank installments, contractor and plant creditors and administrative expenses. The total amount including the salary comes to Rs.5,35,00,000.00 approximately every month.

(3.) At this stage, Ms. Diya Sodhi, Assistant Advocate General, Punjab, has emailed order dtd. 7/6/2021 passed by the Deputy Commissioner, Kapurthala. A perusal of this order shows that SDM, Phagwara has been directed to attach all the bank accounts of the Sugar Mill. However if more payment is required to be made by Sugar Mill then the same has to be sanctioned by SDM, Phagwara.