EHG ELEKTROHOLDING GMBH Vs. NGEF LIMITED

JUDGEMENT

(1.) The Company Applications on Board today, before this Court are against the Company M/s.NGEF Ltd., (in liquidation).

(2.) This Court on 22.06.2017 allowing C.A.No.184/15 in Co.P.No.154/2002 on the application filed by the State Government has already Date of Order 06.07.2017 and Connected Company Applications EHG Elektroholding Gmbh and Others vs. NGEF Limited (in liquidation) and Others stayed the Winding up process permanently under Section 466 of the Companies Act, 1956 and the relevant portion of the said order dated 22.06.2017 is quoted below for ready reference:-

(3.) In view of the aforesaid order, which safeguard the rights of the Ex-workmen of the said Company and their outstanding claims also to be determined by the Nodal Agency namely, KSIIDC or Management of the Date of Order 06.07.2017 and Connected Company Applications EHG Elektroholding Gmbh and Others vs. NGEF Limited (in liquidation) and Others company itself giving liberty to such workmen to approach the Nodal Agency, the present Company Applications on Board today, most of which are filed by the Ex-workmen of the Company also stand disposed of, in the light of the aforesaid order passed by this Court on 22.06.2017 in C.A.No.184/2015, filed by the State.