S.H. VANAHALLI Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) THIS application is filed seeking condonation of delay of 1483 days in filing C.A.No.888/2014 -.

(2.) THOUGH there, is inordinate delay, considering the fact that the applicant is a former employee of the Company in liquidation and is presently seeking financial benefits for the period he had rendered services in the Company in liquidation, the delay is necessarily to be condoned. Hence, delay is condoned and the application is allowed.

(3.) THE issue is however with regard to closure compensation. Though the Official Liquidator has held that the applicant would be entitled to the closure compensation, there appears to be certain mis -conception with regard to the manner of calculation and the head under which it is to be paid. The observation that it is arrears of wages would not be appropriate. The method of calculation of the compensation has been considered in the above noticed applications which were disposed of by this Court.