S.J.MUKHOPADHAYA, J. - (1.) HEARD the counsel for the Heavy Engineering Corporation Limited, Union of India, Jharkhand State Electricity Board and the counsel appearing on behalf of other respondents.
(2.) AS the Court has taken up the matter for revival of the Heavy Engineering Corporation Limited (HEC) in connection with CP 5 of 2004, positive sign has been shown by the Central Government and the State of Jharkhand in the matter of revival of the mother Industry and certain improvements have been made and as the Court has also taken up the issue as to how M/s. HEC can pay back the outstanding dues and current charges of the Jharkhand State Electricity Board, this Court prohibits the Jharkhand State Electricity Board and its officers from taking any coercive steps against M/s. HEC without prior permission of the Court. The order contained in Memo No. 143, dated 24.2.2005 issued by the Electrical Superintending Engineer, Ranchi shall remain stayed. However, it will be open to the Jharkhand State Electricity Board to collect the outstanding dues of those who have taken non -industrial/noncommercial connections and have become consumers of the Jharkhand State Electricity Board. By the next date, the Jharkhand State Electricity Board will inform as to whether they have reduced the load of the Heavy Engineering Corporation on their request and the learned counsel for the Heavy Engineering Corporation will inform about the monthly instalment they propose to pay to the Jharkhand State Electricity Board against the outstanding dues and the current charges. Payment of provident fund amount : It is informed that the Union of India has already released as sum of Rs. 95.34 crores in favour of the Heavy Engineering Corporation for payment towards its satatutory dues.
(3.) MR . Rajiv Ranjan, counsel for the HEC, prays for and is allowed to deposit a sum of Rs. 85.36 crores on account of provident fund and interest on provident fund, revenue loss, pension dues and interest on pension dues within one week. If such amount is deposited the Trust i.e. Employees Provident Fund Trust/Provident Fund Commissioner, Ranchi, whoever is the competent authority, will accept the amount and adjust it against the dues as may be prayed for by the HEC. Learned Counsel for the HEC is directed to file an affidavit in this regard by the next date. IA No. 621 of 2005 stands disposed of. IA 328 of 2005:;