Shreeji Cotfab Limited vs GPI Textiles Ltd

IA No. 356/2021

Learned counsel for respondent-resolution applicant has filed additional affidavit vide Diary No. 00884/4 dated 02.02.2022 regarding clarification of

Information Memorandum filed in IA No 356/2021. The same is taken on record.

The present application has been filed by applicant-Shreeji Cotfab Ltd. against the respondents in IA No. 348/2021 for placing on

record Information Memorandum dated 04.11.2020 and Circular dated 27.01.2021 issued by Metropolitan Stock Exchange. The learned counsel for

respondent has no objection if the application is allowed and documents are taken on record. IA No. 356/2021 is allowed and accordingly disposed of.

 IA No. 179/2021

It is stated by Mr. Abhishek Anand, learned counsel for Resolution Professional that IA No. 179/2021, which is fixed for

21.04.2022, may be preponed as the same is about the rejection of claim and has bearing upon the resolution plan. At the request of learned counsel

for Resolution Professional, IA No. 179/2021, which is fixed for 21.04.2022, is preponed and be listed tomorrow i.e. 03.02.2022. Learned counsel for

Resolution Professional states that he will file the reply in the present application. The same be filed by tomorrow with a copy in advance to the

counsel opposite. Mr. Viren Sharma, learned counsel for Resolution Professional is directed to inform about the preponement of the date of hearing to

the other side through e-mail.

CA No. 273/2019

It is submitted that an application bearing CA No. 273/2019 filed by HSBC is listed on 21.04.2022 but the same is interrelated and has to be decided

alongwith CA No. 89/2019 which is listed today. Therefore, in the interest of justice, CA No. 273/2019 is preponed and be listed tomorrow i.e.

03.02.2022. Mr. Viren Sharma, learned counsel for Resolution Professional is directed to inform the parties regarding the preponement of the date of

hearing of this application through e-mail.

CA No. 729/2019

Part arguments have been heard by Mr. Rakesh Gupta, learned counsel for applicant and Mr. Manish Jain, learned counsel for Phoenix Arc. Pvt.

Ltd., one of the Member of Committee of Creditor. For remaining arguments list on 03.02.2022.

CA No. 728/2019 & IA No. 511/2021

Arguments have been concluded in both the applications. Parties are directed to file their short written submissions. List on

03.02.2022.

CA No. 89/2019 & IA No. 352/2021

List for 03.02.2022 for advancing arguments.

CA Nos. 287/2019, 553/2019, 557/2019, 865/2019, 866/2019, IA Nos. 132/2021 & 348/2021

List on 03.02.2022.

Registry is directed to list all applications at 2:00 PM.

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