MARYADIT THORUGH LIQUIDATOR Vs. SAMBHAJI BABURAO BELOTE

JUDGEMENT

(1.) I have heard the learned Advocates for the applicant establishment and on behalf of the Respondent workers.

(2.) This is a second application moved by the applicant establishment seeking extension of time for depositing Rs. 41,00,000/- as ordered by the Labour Court and this Court. Extension of time is sought by 30 days. However, an additional afdavit is tendered on 18/12/2019 and contends that the properties which were to be liquidated, have hit a road block as only one bidder had come forward to present his bid.

(3.) The learned Advocate for the workers submits that the liquidator had received an amount of Rs. 1,64,45,639/-.