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Judgment
7 paragraphs · 266 wordsThis petition is similar to TP No. 31 of 2021 but is confined only to license area of Kolkata and the license is expiring on 26.9.2021. In this case petitioner's application for migration to UL has been dealt with by the impugned order passed on 9.8.2021 and that order is under challenge.
The petition is admitted for hearing. No notice need be issued as the other side has appeared. Respondent may file reply within four weeks.
In this case also order of NCLT may have significant impact. Hence, any order passed on the application of petitioner pending before the NCLT should be brought on record at the earliest. Time for rejoinder shall be considered on the next date, if required.
On behalf of UOI a grievance has been raised that inspite of request, the petitioner has not furnished accounts for the year 2020 and 2021(part). On behalf of petitioner it has been stated that there is no issue on this request, unaudited accounts have already been furnished and the audited accounts for the relevant period shall be furnished at the earliest, may be within three weeks.
Since the matters are similar in nature, in the interest of justice and uniformity the interim order of status quo as operating in TP No. 31 of 2021 shall operate in this matter also till the next date.
It will be in the interest of petitioner to expedite the proceeding pending before the NCLT and try its best to produce the orders passed by that Tribunal by the next date.
Post the matter under the head "for directions" on 26.10.2021.