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Bombay High Court: Winding Up Plea By Employee As Creditor to Recover Unpaid Wages is Maintainable - (24 Mar 2017)

Bombay High Court has held that a winding up petition filed by an employee under Section 439 r/w sections 433(e) and 434 of Companies Act, 1956, as a creditor based on claim of recovery of his unpaid salary and wages is maintainable.

Tags : BOMBAY HIGH COURT   WINDING UP   EMPLOYEE  

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