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Judgment
12.02.2025: This appeal has been filed against order dated 16.01.2025 by which order the Adjudicating Authority has directed all the applications to be listed on 28.02.2025.
Learned counsel for the Appellant submits the IA No.4144 of 2024 filed by the AR is pending with regard to replacement of Resolution Professional whereas earlier Resolution Professional has resigned in Mach, 2024. The said application need to be heard at an early date.
The Adjudicating Authority having already fixed the matter on 28.02.2025, we see no reason to entertain this appeal. However, we are of the view that in event other applications are not heard on the next date, IA No.248 of 2025 No.4144 of 2024 may be heard and decided. It shall be open for the Appellant to make a request to the Court as above. With these observations, we dispose of this appeal.