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Judgment
1 paragraphs · 118 wordsIt was submitted on behalf of the Petitioner that they have served a copy of the Affidavit regarding status of the proceedings going on before the Hon'ble NCLT and Hon'ble NCLAT on Respondent No.1 today itself and they need sometime to file a hard copy of the same with the Registry of this Court. As prayed for, they need further time to serve the Affidavit on Respondent No.2 and to file a hard copy of the same with the Registry of this Court. As prayed for, two days time is granted to the Petitioner for filing a hard copy of the Affidavit. Since insolvency proceedings are still going on, list the matter on 3rd December, 2021 for directions.
