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Judgment
6 paragraphs · 119 wordsTP/113/2018
Mr. Vipul Singh, Learned Counsel for Petitioner submits that insolvency proceedings against the Petitioner are pending before the Hon'ble NCLT, Mumbai Bench. He further states that vide Order dated 5.10.2023 Hon'ble NCLT has adjourned the matter sine die on account of transferability of the spectrum issue pending before the Hon'ble Supreme Court.
As prayed for, list this matter for Directions on 19th March, 2024. Liberty to mention.
TP/114/2018
Learned Counsel for Petitioner states that the Petitioner Company is under insolvency proceedings pending before the Hon'ble NCLT, Mumbai Bench and that the matter was last listed before the Hon'ble NCLT on 1.11.2023.
As prayed for, list this matter for Directions on 19th March, 2024. Liberty to mention.