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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. The Counsels for the Applicant (RP) and Respondents in IA No. 3553 of 2019 and IA No. 196 of 2020 are present. The Counsel for the Applicants and Respondents In IA No. 133 of 2020 and IA No. 645 of 2020 are present. These matters would be taken up after hearing of the IA No. 873 of 2020 filed for approval of the Resolution Plan. They may accordingly be listed.
Counsel Mr. Ashish Mehta for DoT is present and submits that Department would like to put its contention before the Bench with regard to the Resolution Plan. It will be appropriate to hear DoT in the matter. On request, the matter is adjourned to 21.8.2020 for hearing of IA No. 873 of 2020. The DoT may file its contentions in the form of Affidavit by that day and serve the copy on the RP and the Resolution Applicant ahead for them to respond by that date.
Counsel for TRAI is present and submits that he has filed IA No. 88 of 2020. It is submitted that the pleadings therein have been completed. List IA No. 88 of 2020 on 21.8.2020 along with IA No. 873 of 2020.