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Judgment
IA No. 267/2022
Heard Ms. Shrey Sharma, Advocate for Applicant.
The present application has been filed under Section 19 (2) IBC, 2016 R/w Rule 11 of NCLT Rules, 2016 for seeking direction against the respondent to cooperate and assist in conducting CIRP of corporate debtor.
Let the notice of the same be issued to the respondents within three weeks. After service of the notice, reply if any, be filed within next three weeks by serving an advance copy to the other side and rejoinder if any, be filed within next two weeks.
Let the matter be listed on 21st November, 2022.
IA No. 275/2022
Mr. Shrey Sharma advocate for the applicant.
This is the first progress report submitted by IRP. The same is taken on record subject to just exceptions.
Accordingly, IA No. 275/2022 is disposed of