Bom. HC: Company Can’t be Compelled to Run Because of Possible Unemployment of Workers - (12 Jan 2024)
LABOUR AND INDUSTRIAL
Bombay High Court has held that if a Company approaches the Court for closure of its establishment on the ground of accumulated losses in accordance with law, then in that event the possible unemployment of the workers cannot be a ground to compel the Company to run its business and refuse closure.
Tags : BOMBAY HIGH COURT COMPANY UNEMPLOYMENT WORKERS
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