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Laxmi Fibres Ltd. v. A.P. Industrial Dev. Corpn. Ltd. and Ors. - (Supreme Court) (07 Aug 2015)

State financial corporation's rights impeded by right of workers to wages in insolvency

MANU/SC/0843/2015

Company

The right of a state financial corporation under Section 29 of the State Financial Corporations Act, 1959 is subject to rights of workers of the company in liquidation to recover wages. The Court added that the Official Liquidator in such liquidation proceedings does not have jurisdiction to adjudicate the claim of a secured creditor under the Act of 1959.

Relevant : A.P. State Financial Corporation v. Official Liquidator MANU/SC/0491/2000 International Coach Builders Ltd. v. Karnataka State Financial Corpn. MANU/SC/0189/2003 Rajasthan State Financial Corpn. v. Official Liquidator MANU/SC/1033/2005

Tags : STATE FINANCIAL CORPORATION   LIQUIDATION   RIGHTS  

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