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Judgment
Ms. Archi Agarwal advocate for liquidator and applicant in IA No.74/2021, CA No.231/2018 and IA No.350/2020 and respondent in IA No.116/2022 and MA No.9/2022.
The present IA No.119/2022 has already been disposed of vide order dated 18th May, 2022. It is stated by Ld. Counsel for the Liquidator that another IA has been filed to place on record the amended memo of parties in IA No.231/2018, but the said IA has not been listed today. Registry is directed to list the said IA with CA No.231/2018 on next date of hearing.
Heard MA No.9 of 2022 which has been filed for recalling the order dated 21st December, 2021 by which the applicant/ respondent no.2 and 3 in the main IA No.74 of 2021 were proceeded against ex-parte. Ld. Counsel for the liquidator/ respondent has no objection, if this application is allowed.
In view of no objection as well as facts and circumstances mentioned in the application, it is allowed in the interest of justice and the order dated 21st December, 2021 is hereby recalled qua respondent Nos.2 and 3 only.
Let the reply be filed by respondent no.2 and 3 in IA No.74/2021 within next three weeks. Advance copy to the other side and rejoinder thereto, be filed within next two weeks before the next date of hearing.
Let the matter be listed on 28th September, 2022.