M.H.S.ANSARI J. - (1.) Petitioner No. 1 is the company, which is the owner of the jute mill known as Premchand Jute Mills. Petitioners Nos. 2 and 3 are the directors and shareholders of petitioner No. 1-company.
(2.) It is stated that earlier, i. e., during the period 1969 till 1997, the said jute mill was run by Sonajuli Tea and Industries Ltd. (now in liquidation) as lessees. The then directors of petitioner No. 1-company took possession of the jute mill on or about May 20, 1983, from the official liquidator pursuant to an order passed by this High Court in Company Petition No. 539 of 1979.
(3.) It is stated that on and from March, 1994, till May, 1998, the jute mill was run by respondents No. 5 and 6 under the agreement executed by and between the parties. According to the petitioners, under the aforesaid agreements dated March 19, 1994, and June 1, 1996, all statutory dues were liabilities of respondents Nos. 5 and 6 including the liabilities under the scheme framed under the Provident Fund Act.;