Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2591 OF 2006
THE KELVIN JUTE CO.LTD.WORS.P.F.& ORS. Appellant(s)
| Resp | |
| VERSUS<br>KRISHNA KUMAR AGARWALA & ORS.<br>WITH<br>CIVIL APPEAL NO. 2593 OF 2006<br>J U D G M E N T<br>KURIAN, J.<br>1. After having extensively heard Mr. Du<br>and Mr. Jayant Bhushan, learned seni<br>appearing for the appellants and Mr. Sudh<br>Mr. Bhaskar P. Gupta and Mr. Krishnan |
learned senior counsel appearing for the respondents,
we see no ground to interfere with the well reasoned
JUDGMENT
order passed by the learned Single Judge of the
Calcutta High Court, as affirmed by the Division
Bench of the High Court, since the High Court has
mainly proceeded on undisputed facts.
2. Mr. Krishnan Venugopal, learned senior counsel,
has submitted that the Kelvin Jute Company Ltd. has
since merged into Trend Vyapaar Ltd. in 2001 under a
scheme formed by BIFR. We see from the Judgment that
the direction for payment of the provident fund dues
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is to the Trust as well as to the Company.
3. In the unlikely event of the Trust not able to
meet the payment as directed by the High Court, it
would be open to the new company referred to above to
approach this Court for appropriate directions.
4. Since the matter has been pending before this
Court since 2006 and as there was an order of stay of
the Judgment of the High Court, we grant further
period of three months for payment of the amount as
directed by the High Court.
5. In view of the above, the Civil Appeals are
dismissed with no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
January 21, 2016.
JUDGMENT
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