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Tribunals and CommissionsDivision Bench(2023) 03 NCLT CK 3670

Ashwini Fal Dessai & Ors. vs Anneel Saraogi & Anr.

National Company Law Tribunal, Mumbai · Decided on 3 March 2023

HON’BLE JUDGES
Kishore Vemulapalli, Member (Judicial) · Prabhat Kumar, Member (Technical)
CASE NUMBER
Cont.A/01(MB)/2022 in C.P.(IB)-2119(MB)/2019

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Judgment

3 paragraphs · 174 words

Per: Prabhat Kumar, Member (Technical)

1.

This Contempt Application has been filed by Ms. Ashwini Fal Dessai & Ors. (Employees of Karthik Alloys Ltd.) under Rule 11 of the NCLT Rules, 2016 against the Resolution Professional (RP) and SBI (CoC Member) seeking action against the Contemnors for their disobedience of the orders of this Tribunal dated 27.10.2021. However, on perusal of the records, it is noticed that the Resolution Professional had filed additional affidavit in compliance of the order dated 14.07.2022 of this Bench in IA-1142/MB/2021 in CP-2119/MB/C-IV/2019 wherein the RP has deposed at para 6 that dues of all the employees, except one who is Director of the Corporate Debtor, for the period of 17th December, 2019 to 31st December, 2021 have been paid and has also given the employees-wise details of such Payment.

2.

On perusal of this list, it is observed that this list contains name of the Applicant and confirms payment of Rs.3,76,006/- to him. In view of this, the present Application does not survive. Hence, this Application is dismissed.