AI Structured Summary
Not yet generated for this judgment
Judgment
Case taken up. Learned Counsel or Petitioner as well as for Respondent No.1 and Respondent No. 2 are present.
Liquidation proceeding with regard to Respondent No. 1 is said to be pending and some time is being requested for filing update status of same, by way of affidavit. Though, it was opposed with mentioning that previously it was given so, but yet not complied with. However, let it be complied within two weeks.
With regard to Respondent No. 2, there is no liquidation or any proceeding interrupting this proceeding. Hence, as this Counsel is for Respondent No. 2 also, let a reply, if any, in petition for Respondent No. 2, be got filed, within two weeks.
List the matter on 09.08.2024 “for further hearing”.