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Judgment
In the order dated 23/11/2022, (a) in paragraph 1, IA(IBC)/1102(KB)2022 shall be substituted in place of MA(IBC)/2(KB)2022 and (b) in paragraph 3, MA(IBC)/2(KB)2022 shall be substituted in place of IA(IBC)/1102(KB)2022.
In paragraph 1(a) the word “Highway” is added in between the words “West Bengal” and “Development”.
Rest of the order shall remain unchanged.
ORDER
Ld. Counsel for the parties present.
MA(IBC)/2(KB)2022 – This application has been filed by the applicant for setting aside the Resolution Plan approved on 29/06/2017. Respondent to file reply affidavit within two weeks with advance copy served on the Ld. Counsel-on-Record for the applicant. Rejoinder, if any, be filed within one week thereafter with advance copy served on the Ld. Counsel-on-Record for the respondent. List the matter on 13/02/2023.
IA(IBC)/1178(KB)2022 – Ld. Counsel appearing for the respondents seeks two weeks’ time to file reply affidavit. Let reply affidavit be filed within two weeks with advance copy served on the Ld. Counsel-on-Record for the applicant. List the matter on 13/02/2023.
IA(IBC)/1102(KB)2022 – Ld. Counsel appearing for the West Bengal Highway Development Corporation Limited seeks enlargement of time to file affidavit by two weeks. Prayer is granted. List the matter on 13/02/2023.