Bombay High Court
Sharp Industries Employees Union vs Official Liquidator Of Sharp ... on 24 January, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp 946 ca 693 of 2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY APPLICATION NO.693 OF 2018
IN
COMPANY PETITION NO.400 OF 2012
Sharp Industries Employees Union ... Applicants
and
Videocon Industries Ltd. ... Petitioner
versus
The Official Liquidator of M/s. Sharp
Industries ltd. ... Respondent
Mr. Rahul Oak, for Applicant.
Mr. Mahendhar Aithe, Company Prosecutor, present.
CORAM: S.J. KATHAWALLA, J.
DATE: 24th JANUARY, 2019 P.C.:
1. Mentioned out of turn.
2. Perused the Company Application and the Affidavit in support thereto. The Official Liquidator shall adjudicate the claims of the workers/Applicant's Union within a period of four months from today. The Official Liquidator may appoint Chartered Accountant for the said purpose and he shall be paid Rs.250/- per claim. The Company Application is disposed of.
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