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Judgment
4 paragraphs · 47 wordsI.A.No.114387/2021 for impleadment is allowed.
We heard counsel for the appellant and find no reason to interfere with the order impugned passed by the National Company Law Appellate Tribunal, Principal Bench, New Delhi.
The Civil Appeal is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.