AI Structured Summary
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Judgment
IA 3204/2020 : The Counsel for the Applicant is present. The Liquidator along with his Counsel is also present.
The Liquidator is directed to file reply within a week with an advance copy to the Applicant. Thereafter, the Applicant may file rejoinder, if any. The matter is posted for making final submissions on the 2nd September 2020.
IA 2930/2020; The Counsels for the Liquidator and the HDFC Bank are present. The Counsel for the HDFC Bank is directed to file reply within 7 days. Thereafter, the Liquidator may file rejoinder, if any. List the matter on the 2nd September 2020.
IA 2932/2020 : The Liquidator along with counsel are present. The Counsel for the Respondents is also present. The Counsel for the Liquidator seeks time to file rejoinder. The same is allowed. List the matter on the 2nd September 2020.
IA 2548/2020 : Counsels for the Applicant and Liquidator are present. The Liquidator is directed to file the reply within a week with an advance copy to the Applicant. Thereafter, the Applicant may file rejoinder, if any. List the matter on the 2nd September 2020.
IA 3136/2020 : The Liquidator and Counsel for the Respondent are present. The Counsel for the Respondent is directed to file a short reply. The matter is posted for making final submissions. List the matter on the 2nd September 2020.
