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MP High Court: Employee Can File Winding-Up Petition for Dues - (05 Oct 2015)

MP High Court while deciding company petition filed by Singapore resident Jonathen Allen against Zoom Developers Pvt Ltd, alleged to be one of country’s highest bank defaulters, has held that employees can move court to wind up a company in order to recover dues which include salary and emoluments.

Tags : MP HIGH COURT  ZOOM DEVELOPERS PVT LTD  

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