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Judgment
The matter is taken up through Virtual Hearing (VC).
IA-3195/2022 – This Application is filed by the Applicant forplacing on record the Quarterly Progress Report from July to September, 2022. The Quarterly Progress Report is taken on record from July to September, 2022. Consequently, no order is called for. IA-3195/2022 is allowed and disposed of.
IA-1001/2022 – This Application is filed by the Liquidator seeking relief against the respondent from proceeding in furtherance of its Orders dated 10.03.2021, 07.12.2021 and 14.01.2022. The Applicant is directed to issue Court Notice to the Respondent intimating the next date of hearing and file Affidavit of service. Registry is also directed to issue Court Notice to the Respondent intimating the next date of hearing and file Compliance Report to this Bench.
IA-591/2022 – This Application is filed by the Liquidator seeking further period of extension of one year from 03.12.2022 to 03.12.2023. The Counsel for the Liquidator submitted that he needs this further time as the process of liquidation is about to be completed and he has filed an Application bearing IA-2219/2022 seeking dissolution of the Corporate Debtor. Since this IA-591/2022 is pending for disposal, therefore the Company cannot be dissolved. The extension of time is required to be considered. Accordingly, this Bench allows the Application and grants the further period of extension of one year from 03.12.2022 till 31.12.2023 as prayed for. IA-591/2022 is allowed and disposed of.
IA-3385/2022 – This Application is filed by the Liquidator for substitution of the name of the Liquidator. The hard copy of this Application is not on record. Counsel for the Liquidator is directed to file Two Sets of hard copies to this Bench before the next date of hearing. List the matter for hearing on 12.12.2022.