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Judgment
CA NO. 165/2019
No representation on behalf of the Applicant. Learned counsel for the Resolution Professional is present.
Registry is directed to issue notice to the counsel on record for the Applicant for appearance. On that date, if there is no appearance on behalf of the Applicant, then the matter will be dismissed for non-prosecution.
IA NO.273/2021 & IA NO.274/2021
By inadvertence, the notice on the respondents vide order dated 05.10.2021, was missed out by the Registry.
Registry is once again directed to issue notice by speed post and email on each other respondents in IA No.273/2021 and IA No.274/2021 and place a tracking information on record. Upon receipt of the notice, respondents shall have three weeks within which to file reply affidavits, copies of which shall be served on the counsel on record for the Liquidator.
List all matters on 4th January, 2022.