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Judgment
4 paragraphs · 238 wordsHeard Ms. Varuna Bhanrale, learned counsel representing the liquidator of the petitioner company and Mr. Dhruv Tamta. She submits that the provisional liquidator has been made the liquidator by order passed on 25.5.2021 by NCLT, Bengalore. The counsels representing the liquidator may file Vakalatnama during the course of the day, as prayed and may also share necessary details such as email ID so that Mr. Dhruv Tamta may be able to serve further replies/documents. On behalf of the liquidator counsel may also bring on record relevant orders passed by NCLT after serving a copy of the same to Mr. Tamta.
Today learned counsel for Union of India Mr. Dhruv Tamta has submitted on instructions that he does not require filing of any detailed reply. However, he submits that he has instructions to produce before this Tribunal a copy of an affidavit which was filed by Union of India before the Apex Court in the related matter and he will do so by filing it along with a short one page affidavit. He may do so by 11.10.2021, as prayed. The other side i.e. the petitioners/applicants are aware of the contents of the affidavit because it has been served on some of the counsels. They should seek instructions and file a rejoinder, if required within four weeks thereafter.
Post these matters under the same head for consideration on merits on 18.11.2021.
Interim order shall continue till the next date.