Madhya Pradesh High Court
Pawan Kumar Khullar vs Kaushal Leather Board Limited on 10 March, 1995
Equivalent citations: AIR1996MP85, [1996]87COMPCAS130(MP), 1996(0)MPLJ435, AIR 1996 MADHYA PRADESH 85, 1996 LABLR 518, (1996) 74 FACLR 2563, (1996) 2 CURLR 1160, (1996) MPLJ 435, (1996) 87 COMCAS 130, (1996) 89 FJR 344, (1997) 1 LAB LN 353, 1996 (4) COM LJ 300 MP
JUDGMENT D.P.S. Chauhan, J.
1. The petition contains a prayer for winding up of the Company known as 'Kaushal Leather Board Limited', which is a company registered under the Companies Act, 1956.
2. Learned counsel relied on provisions of Section 433 Sub-section (c) in support of her submissions for order of the winding up of the Company. Sub-section (e) of Section 433 of the Companies Act, 1956 is as extracted below:
"433. A company may be wound up by the Court :--
(e) if the company is unable to pay its' debts;"
3. The petition is at the behest of Pawan Kumar Khullar, who was an employee of the company and his salary has not been paid by the company and, therefore, for not payment of the salary the petitioner has approached this Court and prayed that company itself be wound up. The provision as relied on by the learned counsel for the petitioner says that the company may be wound up by the Court if the company is unable to pay the debts.
4. There is difference between debt and salary. The salary is the remuneration paid to a person or employee in lieu of services rendered by him/her whereas debt in not remuneration. Debt is something which is borrowed by a person on settled terms and conditions and settled rate of interest and can be re-settled between the parties.
5. In view of above, I find that the petition is incompetent and is accordingly dismissed.
6. Since after service of notice nobody has turned up from the side of the company, no order as to costs.
7. However, it is made clear that this order will not prejudice the right of the petitioner in regard to the recovery of the salary before the appropriate forum as may be available to him and as he may be advised.