ASHOKBHAI NARANDAS BUNDELA Vs. RAIPUR MANU. CO. LTD

JUDGEMENT

(1.) Heard learned advocate Mr.Harshal M. Shah for the applicant and learned advocate Mr.S.M. Patel for the respondent No.2.

(2.) By this application, the applicant, who is a worker of the Company in Liquidation i.e. The Raipur Manufacturing Co. Ltd. has prayed as under:

(3.) The Official Liquidator has filed a report dtd. 20/1/2020 and submitted that at present, no amount is payable to the applicant in view of the following reasons stated in the report: