SILCAL WORKERS UNION Vs. SILCAL METTALURGIC LIMITED

JUDGEMENT

(1.) These applications are filed by the Workers' Union of the company-in-liquidation, seeking leave under Section 446 of the Companies Act, 1956 (i) to proceed with the claim petition filed on the file of the Labour Court in Kozhikode; and (ii) to proceed with the claim petition before the Controlling Authority under the Payment of Gratuity Act, 1972.

(2.) I have heard Mr.Vineet Subramani, learned counsel for the applicant and Mr.Arvind Shukla, learned Official Liquidator.

(3.) The company M/s.SILCAL METTALURGIC LIMITED, was ordered to be wound up by this Court, by an order dated 24.11.2006, in a company petition C.P.No.141 of 1999. In other words, the main company petition was filed 14 years ago and the order of winding up was passed on 24.11.2006.