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Judgment
4 paragraphs · 66 wordsWe have heard learned Senior Counsel for the parties for quite some time.
We are unable to persuade ourselves to interfere in the judgments impugned dated 12.03.2020 in Civil Appeals @ Diary No. 2669/2021 and dated 25.11.2020 in Civil Appeal No. 5129/2021 passed by the National Company Law Appellate Tribunal, New Delhi.
Consequently, the Civil Appeals stand dismissed.
Pending application(s), if any, shall stand disposed of.