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I.A No. 4930 of 2023: This is an application praying for condonation of 6 days’ delay in filing the Appeal. The ground taken in the application is that the Application has been filed for certified copy on 11.09.2023 which has not been received so far. Cause shown sufficient to condone delay. Delay is condoned. IA No. 4930 of 2023 is disposed of.
Company Appeal (AT) (Insolvency) No. 1372 of 2023:-
Heard Learned Counsel for the parties.
This Appeal has been filed against the order passed by the Adjudicating Authority dated 30.08.2023 on IA No.2720 of 2023. The Application being IA No.2720 of 2023 has been filed by the Appellant where various prayers have been made with regard to reliefs pertaining to employees. Prayers are as follows:-
“i) Not to reject the salaries of the applicants for period of stay of CIRP by Hon’ble Supreme Court;
ii) Not to reject the salaries of the applicants for the period commencing from 21st December 2019, the date on which RP informed the employees vide his email that all white collar employees to “go on leave without pay”.
iii) Not to reject the salaries of the applicants for the period the registered office and place of work in Mumbai was sealed by RP w.e.f. 25.02.2020 unlawfully.
iv) To treat the unpaid salaries/dues of the applicants for CIRP period as part of CIRP cost;
v) to disburse the same forthwith, without any further delay and report compliance with the same to the Hon’ble Adjudicating Authority within a period of 15 days from the date of the Hon’ble Adjudicating Authority’s order;
vi) Pass such further orders and/or directions as the facts and circumstances of the case may warrant.”
The Adjudicating Authority while disposing of IA No.2720 of 2023 observed that since IA No.53 of 2022 has already been filed by the liquidator where liquidator has prayed for some modification in the distribution, Applicant in IA No.2720 of 2023 may file an Intervention Application in IA No.53 of 2022.
We are of the view that when IA No.2720 of 2023 has been filed and already pending, there is no reason to direct the Appellant to file an intervention application in IA No.53 of 2022. Both IA Nos. 53 of 2022 and 2720 of 2023 ought to have been decided and disposed of together. We, thus, dispose of this Appeal observing that IA No.2720 of 2023 also be heard and decided while deciding IA No.53 of 2022 after hearing the parties. We make it clear that we have not expressed any opinion on the merits of the applications. It is for the Adjudicating Authority to consider and decide it.
Appeal is disposed of.