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Judgment
Heard learned counsel for the petitioner. Since today also nobody has appeared on behalf of the respondents, the matter has to be heard ex-parte in view of last order passed on 13.8.2021.
In course of ex-parte hearing, learned counsel for the petitioner has pressed for interim orders in terms of prayers made in the petition against both the respondents i.e. Welworth Software Pvt. Ltd. and Mr. Sachin Narayan. Learned counsel for the petitioner however, on instructions submitted that Mr. Sachin Narayan, in similar situation in a case filed on behalf of Sun Distribution has approached Karnataka High Court with a plea that he should not be made personally liable for such dues. It appears that an interim order has been passed in his favour and the matter is now scheduled to be listed on 5.10.2021.
In view of such facts, at present, it would not be appropriate to pass interim order against Mr. Sachin Narayan, respondent no. 2. The interim prayer shall be considered on the next date.
As prayed on behalf of the petitioner, the matter is adjourned. Post the matter under the same head on 27.10.2021.