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Judgment
CA No. 449/2019
This is an application filed by an operational creditor against rejection of claim by the Liquidator. On receiving the copy of application, the Liquidator
seeks time to file the reply which be filed by 06.08.2019 with a copy in advance to the counsel opposite.
The matter is adjourned to 14.08.2019.
CA No. 450/2019
The learned counsel for the State Trading Corporation Mr. Rohan Mittal, Advocate is directed to file reply in respect of this application by
06.08.2019 with a copy in advance to the counsel opposite.
The matter is adjourned to 14.08.2019.
CA No. 54/2019
This application is filed by the Liquidator seeking certain information from the respondents. The Liquidator is directed to specify each item which is
yet required from the side of the respondents. The respondents are directed to file a reply explaining the time required to submit the information item-
wise if information on all the items has not been supplied so far for completion of the liquidation process.
Both the sides are directed to place on record their respective pleadings exchanging the same between themselves by 06.08.2019.
The matter is adjourned to 14.08.2019.