TESTEELS EMPLOYEES COMMITTEE Vs. TESTEELS LIMITED

JUDGEMENT

(1.) Mr. Koshti, learned advocate for the petitioner is present. Mr. Bariya, learned advocate for the respondent is not present. The Court is informed that Mr. Bariya, learned advocate has not filed leave note or sick note. No one is present on behalf of the respondent. Official Liquidator is also not present for the respondent. In this view of the matter, the petition is decided after considering the contentions raised in the petition and the material available on record.

(2.) The petitioner has described itself as committee formed by the workmen of the respondent company. In paragraph No. 1, the petitioner has described itself in following terms:

(3.) The petition raises claim and dispute on behalf of the workmen of the respondent company.