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NCLAT: Workmen Can Claim Dues Post-Layoff If They Worked After Corporate Debtor's Notice Issuance - (18 Sep 2025)

INSOLVENCY

NCLAT New Delhi bench ruled that workmen or employees cannot claim dues for the period after a layoff unless they prove they continued working post-layoff notice from the corporate debtor.

Tags : WORKMEN   CLAIM   LAYOFF   CORPORATE DEBTOR  

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