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Judgment
4 paragraphs · 99 wordsNo one appears for the parties.   On earlier occasion certified copies of order was sent to both the Ld. Counsel engaged in the matter but it
has been returned ‘unserved’.  In the instant matter, as per the orders of Hon’ble NCLT, Principal Bench, New Delhi one Mr. Alok
Kumar Agarwal, has been appointed as IRP.  Let the copy of this order be sent to Mr. Alok Kumar Agarwal through e-mail mentioned in the
order dated 4.9.2020 passed in Company Petition No. 3 (IP) 1344 (PB)/2018.  List the matter on 27th August, 2021 for directions.