KHIMJIBHAI SANABHAI PARMAR Vs. SEVALIA CEMENT WORKS

JUDGEMENT

(1.) This application is filed for recall of order dated 11. 12. 2017 with prayer as under:-

(2.) Learned Advocate for the applicant cursorily taken us through the history of litigation which had reached up to the Apex Court at the behest of the respondent-Company and the SLP before the Apex Court came to be dismissed. It is strongly submitted that during the course of arguments, the respondent-Company was required to disclose details of the properties sold by the company prior to 14. 08. 2015 as it will have direct bearing on the merits of the case. This aspect, though submitted, has not been considered by the Court.

(3.) The order, review of which is sought is dated 11. 12. 2017 in OJCA No. 635 of 2017. The litigation is between the workers on one side and the company under liquidation on other side. In OJCA No. 635 of 2017, prayer of the applicant is to direct the respondent- Company to comply with order dated 14. 08. 2015 passed in OJ Appeal No. 3 of 2015 in OJ Appeal No. 38 of 2015 and to direct the Company to deposit the agreed amount within the schedule. The relevant portion of order dated 14. 08. 2015 reads as under:-