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Judgment
3 paragraphs · 95 words
Learned counsel for the petitioner submits that in respect of respondent no. 1 an order of moaratorium has already been passed and is in force under Insolvency and Bankrupcy Code. So far as respondent no. 2 is concerned, she informs that the matter in Karnataka High Court is still pending and scheduled to be heard next week.
Petitioner is permitted to file affidavit to show further service of notice upon respondent no. 2 through the counsel who is representing respondent no. 2 in Karnataka High Court.
Post the matter under the same head on 28.3.2022.