IDBI LIMITED Vs. TEXTILE LABOUR ASSOCIATION

JUDGEMENT

(1.) Heard Mrs.Pahwa, learned advocate for the appellant and Ms.Davawala, learned advocate for the Official Liquidator. Learned advocates for respondent Nos.1, 12, 5, 6, 7, 9 have not entered appearance and not present. Mr.K.I. Shah, learned advocate for respondent No.10, Mr.N.P. Vyas and Ms.S.J. Vyas, learned advocate for respondent No.8 are not present.

(2.) This appeal is taken out against order dated 29.6.2017.

(3.) Mrs.Pahwa, learned advocate for the appellant would submit that by means of the order in question, the Hon'ble Court has directed present appellant to refund the amount specified in the order and such direction has been issued on the premise that upon deletion of the claim of second charge holder, the share of the workers gets revised from 63.57% to 68% and that, therefore, the appellant must return additional amount in its hand. Learned advocate for the appellant, so as to buttress her submission, referred to and relied on paragraph No.5 of the OLR dated 7.3.2017 in Company Application No.194 of 2016. She also relied on the document at page 56 of present appeal.