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Judgment
2 paragraphs · 87 words
It was submitted on behalf of the Respondents that the Respondent Company is under moratorium period in a matter pending before the Hon'ble NCLT, Mumbai Bench wherein Order for moratorium was passed on 22.2.2023 and, thus, she is awaiting further instructions in the matter.
The learned counsel appearing for the Respondents is directed to file up-to-date orders relating to the proceeding pending before the Hon'ble NCLT, Mumbai Bench by the next date fixed in the matter. Let the matter be listed for Evidences on 24th March, 2023.