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Judgment
5 paragraphs · 179 wordsCounsel appearing for the petitioner submitted that earlier this Tribunal has passed an order on 23.9.2021 wherein a cognizance has been taken of the order of the status quo delivered by Hon’ble The Delhi High Court dated 19.7.2021. Similarly this Tribunal has also taken a cognizance in a previous order of the fact that this petitioner has already approached NCLT and the matter is going on before NCLT.
It is further submitted by the counsel appearing for the petitioner that for the aforesaid two reasons this Tribunal vide order dated 23.9.2021 had granted adjournment and for the same reason today also the counsels for both the sides in this petition are seeking time.
In view of aforesaid facts, this matter is adjourned to 3.6.2022. Liberty is reserved with the counsel for both the sides to mention this matter for preponing of the date.
Interim order passed by this Tribunal vide order dated 23.9.2021 shall stand continue to be operative during pendency of this petition.
Counsel for the petitioner seeks time to file rejoinder affidavit. Time prayed for, is granted.