- (1.) This is an application filed by the employee of the non-applicant Company facing the insolvency process which was triggered on 04.09.2017 by an order passed by this Bench.
(2.) The employee who is a Chartered Accountant has claimed the arrears of salary from December, 2015 to September, 2017, Learned counsel for the Resolution Professional states that salary from September 4, 2017 has been substantially paid and the balance is being worked out.
(3.) However, in respect of the salary prior to the period of September 4, 2017 has to be paid as per Insolvency Resolution plan or otherwise.;