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Judgment
18.10.2024: Heard Counsel for the Appellant.
This appeal has been filed against the order 11.09.2024 which order reads as follows:
“The Applicant Mr. Ranjit Kapoor along with his counsel Mr. Jasvinder Choudhary for the erstwhile promoter, who has currently taken over the company seeks and is granted time to prepare a comprehensive chart detailing various liabilities from statutory departments, including the period to which they pertain.
At the request, list the matter again on 04.11.2024”.
The grievance of the Counsel for the Appellant is that he has already filed his RA -183/2023 which although was listed on 11.09.2024 but no orders were passed in said application and the application is still pending for about a year.
Adjudicating Authority has already fixed the matter on 04.11.2024. It is shall be open for the appellant to request the Adjudicating Authority for listing his IA, RA -183/2023 on 04.11.2024 and make a request for consideration and disposal of the application.
We see no reason to entertain this appeal, since matter is already fixed for 04.11.2024.
The appeal is disposed of with above observation.