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Judgment
4 paragraphs · 132 wordsCase taken up. Learned Counsel for Petitioner as well as a Resolution Professional are present.
Substitution application with regard to change of name of Company, Respondent No. 1 has been moved. Copy of same is to be given to other side. Time for filing objection, if any, for this application is being requested by RP. Respondent No. 2 and Respondent No. 3 were served with notice. They have filed their objection/ reply. Now, they are not appearing as the Respondent Company, Respondent No. 1, is under process of liquidation.
Hence, let a notice be issued to both Respondent No. 2 and Respondent No. 3. Steps be taken by Petitioner within two weeks. Dasti notice be issued besides Speed Post Mode.
List the matter on 20.05.2024 “for further directions”.