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Judgment
2 paragraphs · 96 wordsA copy of the last Order dated 11.05.2022 and the earlier Order dated 04.09.2020 passed in Company Petition No.(IB-1344-PB/2018) is produced by the learned counsel appearing on behalf of the Respondents and it was further submitted that the matter was listed before the Hon'ble Principal Bench, NCLT, New Delhi yesterday, the 5th July, 2022. It was further submitted that the moratorium period has been extended till 31.12.2022. Let the matter be listed after conclusion of the moratorium period.
In the meanwhile, the Petitioner may approach the liquidator for settlement of their claim as per the IBC.