VIJAY CARDBOARD CO Vs. COLLECTOR OF HYDERABAD DISTRICT

JUDGEMENT

(1.) THIS petition was filed under S. 216 (2) of the since repealed Indian Companies Act, 1913 (corresponding to S. 518 (2) of the Companies Act, 1956) by the Liquidator of the Vijaya Card Board Company for an order setting aside the attachment made by the Collector of Hyderabad against the building bearing No. 1 -9 -1 in Azamabad belonging to the Company.

(2.) THE 1st respondent in the petition is the Collector of Hyderabad; the 2nd respondent is the Labour Commissioner; and the 3rd respondent is the President of the Vijay Card -Board Company's Workers' Union.

(3.) NOW , the compensation payable to the workmen by the Company as per the award of the Industrial Tribunal abovementioned, amounted to Rs. 4,709 -11 -8. The Collector of Hyderabad, by an order dated the 31st of October 1955, directed the attachment of the building bearing No. 1 -9 -1 in Azamabad belonging to the Company and further ordered that if the amount of compensation was not paid on or before the 7th of November, 1955, the said property should be sold for realisation of the amount.