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Judgment
6 paragraphs · 118 wordsHeard learned senior counsel for the petitioner and learned ASG alongwith Mr. Apoorv Kurup, Advocate for the respondent. The matter in the
NCLT remains at the same stage and is now to be listed on 28.9.2021. Ideally this matter should be listed on 29th September, 2021 or soon
thereafter awaiting the order of the NCLT but considering the stand of both the learned counsels that this Tribunal may proceed to decide the issue
falling within its jurisdiction at an early date, let this matter be listed under the same head on 23.9.2021.
Since an interim order of NCLT is already operating in favour of the petitioner, passing of suitable interim order shall be considered on the next
date.