SIDDHANT GARG Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Present petition has been filed under Section 560(6) of the Companies Act, 1956 (for short 'Act') read with Rule 9 of the Companies (Court) Rules, 1959 seeking restoration of respondent No.2 company in the register maintained by the Registrar of Companies.

(2.) Both the petitioners claim to have worked as consultants to the respondent No.2 company. In the petition, it has been stated that the petitioners have not been paid their outstanding salaries amounting to Rs. 6,54,000/-.

(3.) Mr. Arun Bhardwaj, learned senior counsel for petitioners has drawn the attention of this Court to the Balance Sheet of the respondent No.2 company at page 10 of the paper book to show that the current liabilities of the company amounting to Rs. 10,94,665.21/- include the amount due and payable to the petitioners by the respondent No. 2 company.