Manorama Kumari, Member - (1.) The applicant herein filed Company Appeal No.58 of 2017 under Section 252(3) of the Companies Act, 2013 seeking a direction to the Opponent-Registrar of Companies to restore the name of the applicant company in the Register of Companies maintained by the opponent herein. The matter was initially r listed on 16th November, 2017 and the next date of hearing of the matter is on 7th December, 2017. j
(2.) The applicant is constrained to move the present Interlocutory Application as the bank accounts of the applicant company are freezed and the applicant is unable to make payment of salary to its employees for the months of September and October, 2017. The applicant has produced lists of employees whose salaries are not paid for the months of September and October, 2017 as per lists Annexures-I and II. The Applicant has also stated that payments are due to the applicant from its Principal Employer, namely, Sterilite, as per r lists Annexures-III and IV to this Application. The applicant has, therefore, prayed that, Bank Account No.2231350310875042 maintained with TMC Bank may be unfreezed to the extent to which applicant is able to make payment of salary to its employees, whose lists are produced as Annexures I and II, and the applicant may be permitted to deposit the amount as per Annexures III and IV that is to be received from its Principal Employer, namely, Sterlite.
(3.) Heard learned Advocate, Mr. Ishan P. Shah, for the - applicant company.;