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Judgment
IA/203(MP)2022
This application is filed by the Financial Creditor i.e., Canara Bank seeking urgent hearing in main matter i.e., C.P.(IB)/52(MP)2021 which is filed under Section 7 of the IBC, 2016.
Learned Counsel, Mrs. Raina Birla appearing for the Financial Creditor submitted that the main matter i.e., C.P.(IB)/52(MP)2021 was earlier reserved for order on 02.09.2022 and after that it was fixed for clarification on 09.09.2022 explaining the service of Company Petition to the IBBI and now, the main matter is listed for further consideration on 03.11.2022.
We heard the learned counsel, Mrs. Raina Birla appearing for the Financial Creditor.
It is brought to our notice that the Financial Creditor has duly complied with the order dated 09.09.2022 and has served a copy of Company Petition to the IBBI and also filed an additional affidavit of proof of service of the Company Petition served to the IBBI.
With this, the order in main matter i.e., C.P.(IB)/52(MP)2021 is reserved and the IA/203(MP)2022 stands disposed of.