Gujarat High Court
Anand-Kheda vs O.L on 6 February, 2009
Author: K.M.Thaker
Bench: K.M.Thaker
COMA/40620/2008 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD COMPANY APPLICATION No. 406 of 2008 In COMPANY PETITION No. 157 of 2000 ========================================================= ANAND-KHEDA JILLA FACTORY KAMDAR UNION - Applicant(s) Versus O.L. OF SHREE VALLABH GLASS WORKS LTD. & 8 - Respondent(s) ========================================================= Appearance : MR PRABHAKAR UPADYAY for Applicant(s) : 1, OFFICIAL LIQUIDATOR for Respondent(s) : 1, MS AMEE YAJNIK for Respondent(s) : 1, None for Respondent(s) : 2 - 4,6 - 9. MR BD KARIA for Respondent(s) : 5, ========================================================= CORAM : HONOURABLE MR.JUSTICE K.M.THAKER Date : 06/02/2009 ORAL ORDER
Pursuant to the earlier order dated 9.10.2006, verification as ordered has taken place. Subsequently, the applicant herein has come out with details showing discrepancies betweem the claim of the applicant-union and the verification report.
2. Today, the applicant-union has placed on record, by way of affidavit dated 15th October, 2008, the instances of discrepancies and thereby it has lodged claim on behalf of such workers whose names are, as claimed, have been left out. Ms. Yagnik for O.L. Requests for time to file Report in connection with the aforesaid affidavit. Hence, S.O. to 26th February, 2009.
[ K.M. Thaker, J.] rmr.