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Judgment
The matter is taken up through Virtual Hearing (VC).
I.A. 1281/2021- Heard and Reserved for orders.
I.A. 575/2021- List this matter for hearing on 18.07.2023.
I.A. 1961/2021- The present interlocutory application is filed by the RP for early hearing of I.A. 1281/2021. Since the I.A. 1281/2021 is heard and reserve for order. Consequently, the relief sought in I.A. 1961/2021 becomes infructuous hence disposed of.
I.A. 663/2021- The present interlocutory application is filed by the RP to imposing interim moratorium. Counsel appearing for the RP submits across the bar that he has instruction to with draw the present interlocutory application.
However, Applicant is at liberty to file fresher and better application if required. Accordingly, I.A. 663/2021 is allowed to withdrawn.