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Judgment
2 paragraphs · 84 words1.
Four weeks further time is prayed and allowed to the Respondents to file their evidence affidavits, but by way of last indulgence.
2.
It was further submitted on behalf of the Petitioner that insolvency proceedings have already been initiated against the Petitioner Company under the Insolvency and Bankruptcy Code (IBC) before NCLT, Mumbai Bench and in C.P.No.690/IBC/MB/2022, Interim Resolution Professional (IRP) has already been appointed by NCLT, Mumbai against the Petitioner Company. Let the matter be listed for "Directions" on 12th October, 2023.