AI Structured Summary
Not yet generated for this judgment
Judgment
IA No.316/2022
The present application has been filed under Section 60(5) of the Insolvency and Bankruptcy Code, 2016 by the Applicant/ Liquidator for early hearing of IA No.89/2022 & IA No.98/2022 in view of the order dated 30th August, 2022 passed by the Hon’ble NCLAT.
Since the matter is on regular board, so this IA No.316/2022 renders infructuous and disposed of accordingly.
IA No.351/2022
The present application has been filed under Section 60(5) of the Insolvency and Bankruptcy Code, 2016 by the Successful Bidder for dismissal of IA No.89/2022 & IA No.98/2022 and issue the sale certificate. There is no need to issue notice or file reply to the said application because this is a consequential application to the decision of IA No.89/2022 & IA No.98/2022.
IA No.89/2022 & IA No.98/2022
In IA No.98/2022, Learned counsel for the Applicant is directed to file the short written submissions within 10 days by serving an advance copy to the other side. Last opportunity is granted.
In the meantime, Registry of Allahabad Bench is directed to send the second copy of the entire complete paper books alongwith written submissions to the NCLT Chandigarh Bench, two days before the next date of hearing.
List IA No.89/2022, IA No.98/2022, IA No.285/2022 & IA No.351/2022 on 14th November, 2022 higher on the board.