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Judgment
11.02.2025: IA No. 947/2025 - This is an application seeking condonation of delay in refiling the application. For reasons stated in the application, we condone the delay.
This is an application for recall of the order dated 17.01.2025. It is submitted that learned Counsel for the respondent who was heard on the said date was a proxy counsel and the main Counsel had met with an accident and could not appear in the matter.
In any case the appeal was disposed of by this Tribunal directing the ROC to hold its hands till 17.02.2025 as on that day the matter is listed before the ld. NCLT. Hence, this application is also disposed of requesting the ld. NCLT to take up CA 9/25 on priority basis on 17.02.2025 and to hear the arguments and dispose it of as expeditiously as possible.
The order passed by this Tribunal does not discuss merits of the case.
Review application is disposed of.
Dasti order be given.