AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 170 wordsM.A No.251/2023 – This application has been preferred by the respondent for modification of the order passed by this Tribunal dated 25.9.2023 whereby this Tribunal has directed Official Liquidator of the respondent to remain personally present before the next date of hearing.
Having heard the counsels for both the sides and looking to the facts and circumstances of the case and also looking to the facts that now, the counsel for the respondent has assured that he shall remain present before this Tribunal, when the matter is called out, on such assurance, we hereby recall our order dated 25.9.2023 passed in this Broadcasting Petition No.143/2014. This M.A No.251/2023 is allowed and disposed of.
Meanwhile, before next date of hearing, we hereby direct Official Liquidator to file report of the proceedings or summary of the proceedings or the further advancement in the process of liquidation of the respondent so that petitioner can initiate actions in accordance with law against the respondent.
The matter is adjourned to 9.4.2024.