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Judgment
Members of the Bar are abstaining from work.
On 06.06.2019, the applicant was permitted to file the amended memo of parties and was also directed to serve upon the Resolution Professional/Liquidator after amending the memo of parties. In compliance of the same the affidavit of service has been filed vide Diary No. 3982 dated 08.08.2019 along with amended memo of parties. Copy of the e-mail sent to the Resolution Professional/Liquidator communicating the copy of the CA No. 416/2019 is also attached with the affidavit of service.
List the matter now on 04.09.2019 and the Resolution Professional/Liquidator may file his reply if any, before the next date fixed.
The Registry is directed to send a copy of this order preferably by e-mail to the Applicant and Resolution Professional/Liquidator.