ASHOK MANUFACTURING PVT LTD Vs. ATUL NATH

JUDGEMENT

(1.) This appeal is filed by the appellant under Section 10F of the Companies Act, 1956 seeking to impugn the order dated 9.5.2014 passed in Company Petition No. 119 (ND) of 2012. The company petition had been filed by the respondent under section 397/398/402 and 403 of The Companies Act, 1956 for alleged acts of oppression and mismanagement on the part of the respondents/appellant.

(2.) In the meantime, the intervener/applicant filed the present application CA 256/2014 seeking a direction to direct the respondent company to disburse the outstanding salary of the intervener for the month of November 2013 and to not withhold the salary in future.

(3.) By the impugned order dated 9.5.2014 the Company Law Board concluded that the applicant Shri Vikas Jain is a regular employee of the respondent company and has been rendering services over the years and is entitled to get his salaries. A direction was passed to the respondent company to release salary of the applicant for the month of November 2013 to April 2014 and not to withhold the salary of the employee without leave of this Bench.