JUDGEMENT
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(1.) Leave granted.
(2.) Whether the sugar bags pledged by Kannad Sahakari
Sakhar Karkhana Ltd. and Gangapur Sahakari Sakhar Karkhana
Ltd. in favour of the appellant-bank as security for
repayment of the loan together with interest could be
attached and sold for realization of the dues of provident
funds etc. payable by the employer i.e., the management of
the Sugar Mills under the Employees' Provident Funds and
Miscellaneous Provisions Act, 1952 (for short 'the Act') is
the question which arises for determination in these
appeals filed against order dated 29.6.2007 passed by the
Division Bench of the Bombay High Court in Civil
Application Nos.1680 and 1681 of 2007 in Writ Petition
No.6824/2005 and order dated 19.7.2007 passed in Civil
Application No.245/2007 in Letters Patent Appeal
No.28/2004.
(3.) We shall first notice the facts from the record of
the appeal arising out of S.L.P.(C ) No.15243/2007.;
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