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Judgment
6 paragraphs · 187 wordsLearned counsel for petitioner as well as learned counsel for respondent no. 2 are present in this virtual proceeding. None is present for respondent no. 1.
Learned counsel for the respondent no. 2 mentions that there is proceeding bearing No. CP (IB) No. 297 of 2019 before NCLT, Mumbai Bench wherein order dated 4.12.2020 has been passed. Hence, now the notice is to be issued to RP Mr. Shamsher Bahadur Singh.
Let details of RP including address and email be furnished to the Registry of this Tribunal by counsel for the respondent. Notice be issued to the RP by office of this Tribunal by email/fax/speed post.
As this matter is of old year i.e. 2017 and has been listed after a long gap of time, in the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent no. 1 through email/speed post/fax indicating next date of hearing for enabling the presence of respondent.
Learned counsel is also expected to communicate and intimate the other side about fixing of date and order passed above.
List the matter for further hearing on 20.10.2022.