- (1.) Learned Advocate Mr. Maulik Nanavati i/b Nanavati & Co. present for Applicant. Learned Advocate Mr. Sahil Shah present for Respondent (ICICI Bank) in IA 412/2017.
(2.) Heard arguments of RP. Perusal of the application disclosed that workers and employees of Corporate Debtor resorted to unlawful activities especially at Dahej and Surat.
(3.) Therefore, this Authority is-of considered view that a notice should go to the workers and employees that have already preferred application before this Authority for wages vide IA no. 348/2017.;