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Judgment
Counsel appearing for the petitioner submitted that Resolution Plan (R.P.) has already been approved by NCLT, Mumbai for this petitioner and claim has to be lodged by UOI before the RP is approved. It is further submitted by the counsel for the petitioner that R.P. has been approved on 9.6.2020 by NCLT, Mumbai.
Counsel appearing for the respondent submitted, upon the instructions from their clients, that they have already lodged their claim before the NCLT, Mumbai in the present case.
Affidavit to the aforesaid effect shall be filed, as submitted by the counsel for the respondent- Union of India. Counsel appearing for the respondent submitted that the affidavit shall be filed by Mr. Pradeep Mahalawat, Director, License Finance Planning Wing of DOT headquarter, New Delhi. Let such affidavit be filed within two weeks by the respondent- Union of India.
The matter is, therefore, adjourned to 20.10.2022.