WORKERS OF ROHTAS INDUSTRIES Vs. ROHTAS INDUSTRIES LIMITED

JUDGEMENT

(1.) The official liquidator has move this Court for allowing two months further time for effecting sales and thereby raising funds with a view to complying with the directions given by this Court on 27th April, 1987. There is no objection to the grant of time. Counsel on behalf of the workmen points out that such a long time is not necessary.

(2.) We are told that tenders have already been received and it is for the Official Liquidator to open them and after appropriate processing place them before the learned Company Judge of the High Court for directions. By the end of the next week the Official Liquidator should complete the processing and on 3rd of August, 1987, the papers may be placed before the learned Company Judge. We hope and trust that it would be possible for the learned Company Judge to dispose of the matter within three weeks, that is, by 24th of August, 1987. Within a fortnight thereafter, the Official Liquidator may raise the funds so that by the 21st of September, 1987, disbursement of the dues of the workmen in terms of our previous order can be effected.

(3.) The Official Liquidator has pointed out that he had required the Company to give a list of workmen and the rate at which they were being paid. Grievance is made that there has been no compliance. Dr. Chitale appearing for the Company has assured us that the requisite information would be supplied within seven days from today to the Official Liquidator.