BOKIYU TANNERIES LTD Vs. STATE

JUDGEMENT

(1.) M/s. Bokiyu Tanneries Ltd. was ordered to be wound up vide Order dated 17th August, 1999 on the recommendation of BIFR.

(2.) By another Order dated 17th February, 2005, this Court appointed a Committee to scrutinise the claims of the secured creditors and the workers. After verifying the claims, the Committee has accepted the following claims:- <FRM>JUDGEMENT_663_ILRDLH15_2006Html1.htm</FRM>

(3.) The total amount available for disbursement is Rs.4,42,53,718/-. This is after deducting of expenses and after keeping aside Rs.10 lacs for meeting liability of 52 workers who have not yet filed their claims.