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10 paragraphs · 108 words
IA/179(MP)2021 & IA/157(MP)2021
IA/179(MP)2021
Learned counsel, Mr. Masoom K Shah appearing for the Respondent Nos 2 to 5.
We direct the Respondent Nos 2 to 5 to file the reply by giving a copy to the Liquidator within two weeks without fail.
The matter stands adjourned to 18.11.2022.
IA/157(MP)2021
This application is filed by M/s Madhya Pradesh Madhya Kshetra Vidyut Vitran Co. Ltd, Narmadapuram Circle under Section 42 of the IBC, 2016 directing the Liquidator to accept the claim which was submitted after 730 days.
Delay stands condoned.
We direct the Liquidator to consider the claim as per the Rule.
With this, IA/157(MP)2021 stands allowed and disposed of.