Madras High Court
Oren Hydro Carbons Pvt vs National Company Law Tribunal on 12 February, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
2025:MHC:818
W.P.No.4261 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.02.2025
CORAM :
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
and
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.P.No.4261 of 2025
Oren Hydro carbons Pvt., Ltd., Factory
-Contract Workers Employees Union,
Rep by its President,
Reg NO.124/DCL/Tirupathi,
DVR Kandriga Nagaraja Kuppam,
Nagari, Chittor District,
Andrapradesh, PIN 517 590 .. Appellant
vs
1.National company law Tribunal,
Division Bench (Court-1), Chennai.
2.The Management,
Oren Hydro Carbons Pvt. Ltd.
Nagari, Chittoor District,
Andrapredesh.
3.Shri.Radakrishanan Dharmarajan,
Interim Resolution Professional (IRP),
RDH& Co Chartered Accountants,
No.31, Third Floor, Krishna,
1st Avenue, 100 Feet road,
Ashok Nagar, Chennai 600 083. .. Respondents
Prayer: PETITION filed under Article 226 of the Constitution of India
praying for the issuance of Writ of Mandamus, directing the 1 st and 3rd
respondent herein to consider the petitioner's claim application dated
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W.P.No.4261 of 2025
09.06.2023 and settle the petitioner union members/ workers unpaid
wage and statutory dues in terms of section 529A of the Indian
Companies Act and section 53 of the Insolvency and Bankruptcy Code,
2016, within a stipulated time.
For Petitioner : Mr.P.R.Thiruneelakandan
ORDER
(Order of the Court was made by Dr.ANITA SUMANTH.,J) The prayer in the present writ petition is for a mandamus directing the 1st and 3rd respondents being the National Company Law Tribunal Division Bench (Court-1), Chennai and the Interim Resolution Professional (IRP) to dispose the petitioner's claim application dated 09.06.2023.
2.We see no justification for the present writ petition as the petitioner has made no case to persuade us that its claim will not be disposed in accordance with law and priority as set out under the Insolvency and Bankruptcy Code, 2016, at the appropriate juncture.
3.Hence, this writ petition is dismissed in limine.
[A.S.M., J] [C.K., J]
12.02.2025
Index:No
Speaking order
Neutral Citation:Yes
vs
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W.P.No.4261 of 2025
To
National Company Law Tribunal, Division Bench (Court-1), Chennai.
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and C.KUMARAPPAN,J.
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