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Judgment
The Learned Counsel appearing for the Appellant informs that the insolvency proceedings are still going on before the Hon'ble NCLT, Mumbai Bench and, thus, he seeks adjournment. The Learned Counsel appearing for Respondent No.1 informs that CA/19/2018 has also been preferred against the same Order and he is the beneficiary / complainant before the Competent Authority. It was further prayed that CA/19/2018 which is not listed today be atleast heard. The Registry is directed to report about the status of CA/19/2018 since the insolvency proceedings are going on against the Appellant.
In the meanwhile, the Learned Counsel appearing for the Appellant must file the details of the insolvency professional appointed in the matter and the other details of the proceedings pending before the Hon'ble NCLT, Mumbai Bench. List the matter on 26th October, 2021 for directions