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Judgment
5 paragraphs · 111 wordsCase taken up. Learned Counsel for both side are present.
Learned Counsel for Petitioner is requesting for a further time, for getting update instruction from his client with regard to present Petition, and the status of subsequent Petition, said to be filed after the judgement of NCLT.
Learned Counsel for Respondent is with no objection, in case of grant of an adjournment, provided update status is being brought on record by Petitioner after getting its instruction, with regard to this Petition, which as per Respondent has become infructuous.
Let instructions be taken and be placed before this Tribunal.
List the matter on 19.11.2024 "for further hearing".