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Judgment
3 paragraphs · 116 wordsHeard learned senior counsel for the petitioner and learned ASG for the respondent.
The matter pending with NCLT has not been decided as yet. This Tribunal has indicated in the last order that the order of the NCLT may be helpful for this Tribunal in deciding the matter on merits. Following the said view, let the matter be listed under the same head on 22.12.2021. It is expected that respondent shall file their reply before the next date. Time for rejoinder, if required, shall be considered later. Either of the parties may bring the order of NCLT on record if the same is passed in the meantime.
Until further orders, interim order passed earlier shall continue.