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Judgment
The work of the Tribunal has been closed due to Covid-19 pandemic as per letter dated 22.03.2020 and subsequent follow up orders of the Principal Bench, National Company Law Tribunal. The Principal Bench vide Order dated 31.07.2020, constituted this Bench for hearing of the urgent matters through Video Conference (VC).
The matter is taken up on VC. Counsel for the Resolution Applicant is present. Counsel for the Applicants in IA No. 2899 of 2019, IA No. 3369 of 2019 and IA Nos. 317, 333, 334, 338 and 339 of 2020 are present. On appraisal, it seems rather appropriate that these IAs be taken up after hearing of Resolution Plan in IA No. 883 of 2020. They may be listed subsequent to the disposal of IA No. 883 of 2020.
Counsel for the Applicant in IA No. 4124 of 2019 is present. Pleadings in this case have been completed. The Application would be taken up alongwith IA No. 883 of 2020.
It is submitted that IA No. 404 of 2020 has been disposed of on 25.02.2020. The IA No. 404 of 2020 be taken off the list after due verification.
One of the Operational Creditors, Best Towers Pvt. Ltd. has filed IA No. 1138 of 2020. The Respondent (RP) may file his reply to the Application. This matter will be taken up after hearing IA No. 883 of 2020.
Mr. Ashish Kamat appearing for the Applicant (Axis Bank) submits that he has filed another IA per Diary No. 2709138/02495 of 2020) against the decision of the RP. Copy of the same has been served on the Respondent (RP). The Registry is directed to number the IA after compliance of the defects, if any. Counter thereto may be filed by the next date of hearing, i.e. 21.08.2020.
Call on 21.8.2020 for hearing of IA No. 883 of 2020 alongwith IA No. 4124 of 2019.
List IA No. 1138 of 2020 on 31.8.2020 for filing of the counter by the Respondent (RP).