Gopal Krishan Vyas, J. - (1.) - All the above applications are hereby disposed of by this common order.
(2.) In S.B. Company Petition No. 8/2000, an order was passed for appointment of Official Liquidator and to decide the Claim of employees. Shri N.C. Jain & Associates (CA firm) and Advocate Shri Sodani were appointed to adjudicate the Claims of the employees/workmen. The Official Liquidator submitted detailed report of Claims of the employees decided as per Rule 167 of the Companies (Court) Rules 1959.
(3.) In the report submitted on 26.04.2013, it is submitted that Advocate Shri Sodani and Chartered Accountant Shri N.C. Jain gave divergent opinions inasmuch as Shri Sodani admitted the amount to be paid to the workmen up to 23.02.2010, the date on which the order for winding up of the company was passed by this Court whereas Chartered Accountant Shri N.C. Jain adjudicated the Claims of the workmen on the basis of the record and held the employees/workmen are entitled for payment of Claim up to 22.02.2007, the date on which the Official Liquidator took possession of the company in compliance of the directions issued by this Court.;