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Judgment
4 paragraphs · 114 wordsCase taken up. Representative of IRP of Petitioner Company as well as Respondent in person, Mr Arvind Srivastava, served through DG Police, U.P, Lucknow are present.
The Petitioner is to file Vakalatnama afresh, owing to discharge taken by its erstwhile Counsel. Hence, the request is for two weeks' time. Let it be filed so.
Mr Arvind Srivastava is to execute a Personal Bond of Rs. 10,000/- (Rupees Ten Thousand only) for ensuring his presence, either in person, or through his Counsel on future date and to file reply/ objection if any, within four weeks, subject to exchange of copy to other side.
List the matter on 19.11.2024 "for further hearing".