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Mr. T.N. CHANDRASSEKAR, Ld. Counsel for the Applicant in IA-1142/2022 present. Ms. Pushpalata G. Kalangtkar, an Applicant present in person.
IA-1142/2022: This is an Application filed by a senior employee viz. Pushpalata Kalangutkar, of the Corporate Debtor seeking direction of the Bench to the Resolution Professional (RP)/ Committee of Creditors (CoC) to make payment of salaries to her as well as the employees from the month of March 2020 onward till date.
On 04.05.2022 this Court passed an order in IA-1142/2022 to file reply by the RP within 15 days. RP has neither filed any reply till date nor made any representation for today’s hearing.
In view of the above, this Bench considers that the employees should not suffer and therefore, hereby directs to the RP and CoC to pay the salaries to the employees of the Corporate Debtor from the month of March 2020 onwards till date, within two weeks from the date of this order and file a compliance report within three weeks.
With the above directions, IA-1142/2022 is disposed of.