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Judgment
K. Anantha Padmanabha Swamy, Member (J)
IA No. 552/2020, 559/2020, 157/2019 & 1012/2019
Matter taken up for hearing through Video Conference in IA No. 552/2020, 559/2020, 157/2019 & 1012/2019 in CP(IB) No. 150/9/HDB/2017, pursuant to hearing held on 04.08.2020, in view of Notice of the Headquarters dated 17.04.2020 read with Notice dated 03.05.2020.
Mr. Ashish Rathi, Liquidator along with Mr. Atual Sharma, Mr. Abhishek Sharma and Ms. Anisha Mahajan, counsels for Applicant/Liquidator and Mr. Deepak Khurana along with Mr. Amir Bavani, counsels for R 1,2 & 3 appeared through video conference in IA No. 552/2020.
Mr. Ashish Rathi, Liquidator along with Mr. Atual Sharma, Mr. Abhishek Sharma and Ms. Anisha Mahajan, counsels for Applicant/Liquidator, Mr. Yogesh Jagia, counsel for R1, Mr. Kumar Shashank, counsel for R7, Mr. Nitish, counsel for R11 and Mr. Narendar Naik along with Mr. P. Vikram, counsel for R12 appeared through video conference in IA No. 157/2020.
Mr. Deepak Khurana along with Mr. Amir Bavani, counsels for the Applicant and Mr. Ashish Rathi, Liquidator along with Mr. Atual Sharma, Mr. Abhishek Sharma and Ms. Ms. Anisha Mahajan, counsels for R1/Liquidator and Mr. Salvaji Raja Shekar Rao, Counsel for R2 appeared through video conference in IA No. 1012/2019.
Mr. D.V.A.S. Prasad, counsel for the Applicant, Mr. Ashish Rathi, Liquidator along with Mr. Atual Sharma, Mr. Abhishek Sharma and Ms. Ms. Anisha Mahajan, counsels for R1/Liquidator and Mr. Deepak Khurana along with Mr. Amir Bavani, counsels for the Respondent No. 2,3 & 4 appeared through video conference in IA No. 559/2020.
While hearing the matter through video conference, due to poor internet connectivity and related technical issues, the hearing in the instant matters could not take place properly and accordingly, at request of all the parties matter adjourned. Time is enlarged finally for hearing submissions.
Put up all the IAs on 07.09.2020.