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Judgment
Ld. Counsel for the Liquidator present. Ld. Counsel for respondent in IA(IBC)282(KB)2019 present. Ld. Counsel for applicant in IA(IBC)/1097/2021 and for respondents in IA(IBC)1336(KB)2020 present. Ld. Counsel for K.M.C. in IA(IBC)/1097(KB)2021 present.
IA(IBC)/571(KB)2022
(a) Before passing any order, we issue notice to the Branch Manager, Kotak Mahindra Bank, Ashutosh Chowodhury Avenue Branch for reporting instructions regarding reliefs sought in this IA. Applicant is allowed to serve ‘Dasti’ service also on the Bank.
(b) Post this matter for reporting instructions by Kotak Mahindra Bank on 04/11/2022.
IA(IBC)/1189(KB)2022
(a) This IA has been filed by the Liquidator for placing on record the 15th Periodical Progress Report, which is at page 13 of the application. This application has supported by an affidavit duly affirmed by the Liquidator, which is at page 10 of the application. The 15th eriodical Progress Report is taken on record.
(b) IA is accordingly allowed and disposed of.
IA(IBC)/1097(KB)2022
List this matter on 09/12/2022. Interim order, if any, shall continue till next date of hearing.
IA(IBC)/282(KB)2019 - Post this matter on 09/12/2022.
IA(IBC)/1136(KB)2020 – Post this matter on 09/12/2022.