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Judgment
4 paragraphs · 149 wordsLearned counsel for petitioner as well as RP is connected. A substitution application has been moved with an Annexure with regard to array of respondent company, who is presently in existence for respondent company. The respondent company is said to be under process of liquidation with RP appointed for it. Upon apprisal of the above fact, this formal application is being said to have been moved.
Ground of this application is sufficient. Hence, this Substitution application is being allowed. The array of parties with regard to respondent is there in this Substitution application, which shall be in effect.
Madam Shankari Mishra, counsel for liquidator is connected and mentioned that Order of liquidation dated 25/3/2023 is to be filed on record and petitioner will have to make its claim, if he desire so, before Liquidator. Let order be filed in the Tribunal.
List the matter on 24/7/2023 ‘for further directions’.