R SUBRAMANIAM Vs. OFFICIAL LIQUIDATOR, MADRAS HIGH COURT

JUDGEMENT

(1.) Challenging the order passed by the learned single Judge, which was based upon the report of the Official Liquidator dated 09.08.2017, the present appeal has been filed by the appellant, who was the erstwhile workman of the company in liquidation.

(2.) A perusal of the order passed would show that it was passed by accepting the report of the Official Liquidator. Learned counsel appearing for the appellant would submit that certain factors have not been brought to the notice of the Official Liquidator. Thus, it is submitted that liberty may be given to the appellant to make a fresh representation for redetermination of certain entitlement, which were not taken note of.

(3.) Considering the same, while dismissing the appeal, we give liberty to the appellant to make a fresh representation to the Official liquidator. As and when the same is made, the Official Liquidator can adjudicate upon it within a period of six weeks from the date of receipt of a copy of the same. We make it clear that the said representation has to be considered on its own merit notwithstanding the earlier report and the order passed by this Court.