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Judgment
IA 1442 of 2024- This is an application filed for placing on record the Asset Memorandum, Preliminary Report & Stakeholders List. The Report is taken on record. Accordingly, the IA is allowed and disposed of.
IA 1434 of 2024- The prayer in the IA is as under:
a) Replace Mr. Mukesh Verma, Resolution Professional with Ms. Smita Gupta, Liquidator having Registration IBBIIPA-001/1P-P02768/2023- 2024/14283, having office at: Flat no 702, 7th floor, Godrej Central J Tower, Shell Colony, Near Tilak Nagar Railway Station- Maharashtra 400071 as "Liquidator" in the IA No. No.1157/2021 and the Amended Cause Title may be taken on record.”
From the perusal of the order dated 04.10.2023, it is evident that Ms. Smita Gupta has already been appointed as the Liquidator. Hence, the prayer of this IA has become infructuous. Let the IA be disposed of as infructuous as the said prayer was already granted vide order dated 04.10.2023.