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 IN THE SUPREME COURT OF INDIA       CIVIL APPELLATE JURISDICTION

   CIVIL APPEAL NO.2871 OF 2002  

M/S. Sarvaraya Textiles Ltd.          Appellant

Versus

Commnr. E.P.F.C.,R.O., Hyderabad & Ors.Respondents.

O R D E R

Heard learned counsel for the parties.

A  list  has  been  submitted  by  the  learned  counsel  for  the

appellant showing partial compliance with the order dated 7th of July,

2005  and 6th of  June, 2006  passed by the Board for Industrial and

Financial  Reconstruction  from which it  appears  that  a part  of  the

employees contribution had not been deposited.  Since the appellant

desires to comply with the order of the High Court and to deposit its

part of contribution as found to have not been paid or deposited by

the appellant, we dispose of this appeal in the following manner :-

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The appellant shall deposit  the part of  the contribution of  the

employees, as shown in the list, within three months from this date.  In

the event, the part of the employees' contribution, as per the list given

by the learned counsel for the appellant which shall be taken on record,

are  not  deposited,  it  will  be  open  to  the  respondent  to  proceed  in

accordance with the judgment of the High Court.If petitions have been

filed  before the High Court  or the Civil Court, it will be open for the

appellant after complying with the order of the High Court to approach

the III Additional Judicial First Class Magistrate Court Kakinada, East

Godavari  District  A.P.  in  Case  No.475/2004  &  Case  No.354/2006,

District Court Vizianagaram, A.P. in STC: 46/98,  STC: 47/98, STC:

48/98, STC: 49/98, STC: 50/98,  STC: 51/98, STC: 52/98, STC: 53/98,

STC:  54/98,  STC:  55/98  and  the  High  Court  of  Andhra  Pradesh,

Hyderabad in CC: 55/98, CC: 57/98, CC: 58/98, CC: 59/98, CC: 60/98

& CC: 61/98 to get the  

petitions and proceedings quashed.  In default, it will be open for the

respondent to take appropriate steps in accordance with the judgment

of the High Court.  The appeal is thus disposed of.  There will be no

order as to costs.    

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                   .............................J.                     [Tarun Chatterjee]

New Delhi;           .............................J. April 30, 2008.           [Harjit Singh Bedi]