- (1.) These two applications have arisen out of the same recovery proceeding. The C.O. No.2581 of 2010 is directed against the judgment and order dated July 20, 2010 passed by the Debts Recovery Appellate Tribunal in Appeal No.28 of 2010 thereby disposing of the appeal as well as the pending application.
(2.) The other application is at the instance of the Regional Provident Fund Commissioner and is directed against the Order dated August 17, 2010 passed by the Recovery Officer, Debts Recovery Tribunal-I, Kolkata in R.P. Case No.104 of 2003 and O.A. Case No.45 of 2001 thereby rejecting the prayer of the Provident Fund Authority as to the value of the property of the concerned mills.
(3.) These two applications are disposed of by this common judgment in the following manner.;