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Judgment
4 paragraphs · 130 wordsCase taken up. Learned Counsel for both side are connected.
It was mentioned by Learned Counsel for Respondent that Resolution Plan of Respondent Company, has been approved and acted upon by order of NCLT dated 12.01.2023. In view of settled proposition of law of Hon'ble Apex Court, the claim of Petitioner stands distinct, for which miscellaneous application has been moved in this Petition, scheduled at Item No. 18 on today.
Learned Counsel appearing for Petitioner in this Petition mentioned that it requires ten days' time for filing an objection over this application and seeking instructions from his client. A request for physical hearing mode day, for disposal of this application is being made.
List the matter 'for hearing' on 31.01.2024 'for disposal of this miscellaneous application'.