Bikki Raveendra Babu, Member - (1.) Learned FCA Mr. Hiten Parikh present for Applicant. None present for Respondent.
(2.) This application is field by M/s. Shree Extrusions Ltd. under section 252 of the code whereby the sick industrial companies (Special provisions) repealed Act, 2003 amended by inserting clause in section 4 sub clause (b) of SICK Industries Companies (Special Provisions) Repealed Act, 2003.
(3.) The reliefs prayed in this application are 1. To take on record the sanction scheme by Hon'ble BIFR vide its order dated 09.08.2012 in case no, 180/2002 and 310/2003. 2. To grant stay against the recovery officer of EPFO from initiating any proceeding against the applicant in violation of the conditions in the sanction scheme. 3 .To direct department of PF to allow operations of bank account of the applicant.;