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Judgment
CA No.1143/2019
Written submissions have been filed vide Diary No.01334/2 dated 18.08.2022. The same is taken on record. List the matter on 20.10.2022 for arguments.
IA No.965/2020
On the last date of hearing, the learned counsel for the applicant has sought time to take instructions for withdrawal of the present application. But none appeared on behalf of the applicant today. It is stated by learned counsel for the respondent-RP that the present application is rendered infructuous in view of the judgement of Hon’ble Supreme Court in the case of Ghanashyam Mishra & Sons (P). Ltd. Vs. Edelweiss Asset Reconstruction Co. Ltd. In Civil Appeal Nos.8129 of 2019 & 1550 to 1554 of 2021 dated 13.04.2021. Accordingly, IA No.965/2020 is treated on infructuous and disposed of.
IA No.642/2022
The present application has been filed by the Resolution Professional under Rule 11 of the NCLT Rules, 2016 to place on record the 5th Progress Report for the period 01.04.2022 to 31.05.2022. The same is taken on record subject to just exceptions. Thus, IA No.642/2022 is allowed and disposed of accordingly.
IA No.1002/2022
The present application has been filed by the Resolution Professional under Rule 11 of the NCLT Rules, 2016 to place on record the 6th Progress Report for the period 01.06.2022 to 31.07.2022. The same is taken on record subject to just exceptions. Thus, IA No.1002/2022 is allowed and disposed of accordingly.