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Judgment
Learned counsel for respondent no. 1 mentioned that proceeding of insolvency is pending before NCLT Mumbai, wherein a RP has been appointed and moratorium is under operation. Let details, by way of affidavit, be filed within two weeks.
Learned counsel for petitioner mentioned that it is for respondent no. 1 only. For respondent no. 2, in spite of delivery of notice, none is present.
As the claim has been made against both the respondents with a prayer for joint and severally, and for one of the respondent, NCLT proceeding is pending, wherein a date has been fixed in the month of January 2023, hence, list after the above date i.e. on 14.2.2023 under the head ‘for directions’.
A notice be issued to RP as well as respondent no. 2 for appearing on the above date.