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Judgment
3 paragraphs · 124 wordsLearned counsel for both sides are present. It was mentioned that respondent company is under process of liquidation and the other company has been substituted in place of previous one. The name and details and status is to be furnished for making a substitution prayer by the petitioner. Hence, let details be furnished by counsel for the respondent within two weeks. Learned counsel for the petitioner should take steps for making the substitution of new company and change in pleadings, if required within other two weeks.
Respondent company is being said to be under CIRP process vide order dated 26.2.2020 and the counsel for RP is present. Let details be filed in the Registry of this Tribunal.
List the matter ‘for directions’ on 6.12.2022.