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Judgment
CA NO.67/2019
Application filed by RP seeking condonation of delay in filing CA No.66/2019, which application is filed by the RP U/s 43, 45 and other sections of the Code.
Ld. Counsel for the RP states that, due to non-supply of information and auditors report awaited, the application could not be filed.
In view of the submission made, we allow the application condoning the delay in filing application U/s 43 byRP.
CA No.67/2019 is allowed and stands disposed of.
CA NO.66/2019
Application filed by RP, now is being pursued by the Liquidator.
Ld. Counsel for the Liquidator states that the reply of respondent no. 1 to 5 was filed, copy is received. The same is not come on record.
Respondent no.6 to 9, neither appears nor filed their reply. As a last chance, respondent no.6 to 9 may file their reply within two weeks, failing which, they will be proceeded exparte.
Respondent no. 1 to 5 are also directed to bring their reply on record, failing which, they will be proceeded exparte.
CA NO.205/2019
Application filed by the Ex-Directors.
Copy of reply has come on record.
Rejoinder, if any, may be filed within two weeks as a last chance.
List for hearing.
CA NQ.42/2020
Impleadment application filed by the Liquidator seeking to implead Mr. Ashish Kajaria as one of the respondents in CA No.66/2019.
At this stage, Ld. Counsel Sh. Utkarsh Malivya for Mr. Ashish Kajaria appears and objects to allow this application stating that, he may be allowed to file reply. Let the Reply be filed within two weeks.
Mr. Ashish Kajaria may file their response in the main application objecting to their claim being included in the main application in CA No.66/2019.
List CANO.66/2019 & CA N0.205/2019on30th November, 2021.