TEXMACO LTD. Vs. STATE

JUDGEMENT

(1.) PETITIONER had employed late Mohan Lal as its employee alleging that during course of employment petitioner had given possession of a residential quarter to Mohan Lal who had not returned possession thereof on retirement, a complaint under Section 630 of the Companies Act 1956 was filed before the learned Metropolitan Magistrate, Delhi.

(2.) DURING pendency of the complaint, Mohan Lal died. Petitioner's application to bring on record his legal heirs was dismissed by the learned ACMM vide order dated 23.8.2003.

(3.) PETITIONER has challenged both orders with a prayer that application filed by the petitioner to bring on record legal heirs of late Mohan Lal be allowed.