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Judgment
9 paragraphs · 161 wordsIA No. 325/2021, IA No. 326/2021
It is stated by the learned counsel for the respondent/RP that these applications have been moved prior to the approval of the Resolution Plan by the CoC, which was approved on 18th April, 2022. It seems that none is interested to pursue the present applications on behalf of the Applicant.
Therefore, IA No.325/2021 & IA No.326/2021 is dismissed for want of prosecution.
IA No. 328/2021
Learned counsel for Parties are directed to file the written submissions with relevant case law(s) two weeks prior to the next date of hearing by exchanging the copies with each other.
IA No. 131/2022
The present application has been filed for approval of resolution plan.
Ld. Counsel for the Applicant/RP is directed to collect the convenience proforma for Resolution Plan within one week from Registry and file the duly filled proforma before the next date of hearing.
List IA NO.328/2021 & IA NO.131/2022 alongwith main CP on 7th November, 2022.