AI Structured Summary
Not yet generated for this judgment
Judgment
Heard Shri S. Vivekananda, learned Counsel for the Petitioner and Shri Kiran K. Kulkarni, learned Counsel for the Respondent and Satish G Biradar, learned Counsel for the Applicant in I.A. Nos. 291 and 292/2020.
Shri Kiran K Kulkarni, learned Counsel for the Respondent/Corporate Debtor and Satish G. Biradar, learned Counsel for the Applicant in I.A. Nos. 291 & 292/2020, concluded their arguments.
Shri S. Vivekananda, learned Counsel for the Petitioner is directed to file short rejoinder to the statement of objections filed by the Corporate Debtor, and also to the I.A. Nos. 291 & 292 of 2020, well before the next date of hearing, duly serving the copy on the other side.
Post the case on 24.08.2020, under the caption "For Part Heard".