- (1.) Company Appeal No. 10 of 2008 was filed earlier by a workman of a company known as M/s L.M.I. Special Steel Ltd. {hereinafter referred as the Company (in liquidation)}, challenging the order dated 28.11.2008 passed by the learned Company Judge of this Court.
(2.) In that appeal an interim order was passed on 24.04.2009 directing that the money shall be disbursed by the Official liquidator only after obtaining permission of the Court.
(3.) The said interim order is still continuing and in the meantime Company Appeal No. 1 of 2010 has been filed by three workmen of the Company (in liquidation) challenging the order dated 16.04.2010 passed by the learned Company Judge, whereby the claim of these Appellants was rejected at that stage, on the ground of the aforesaid interim order passed by the Division Bench in Company Appeal No. 10 of 2008. These three workmen had prayed before the learned Company Judge that they should also be paid 50% of their verified claim in respect of wages by the Liquidator.;