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Judgment
K. Anantha Padmanabha Swamy, J
IA No. 77. 237 & 238/2020
Matter taken up for hearing through video conference in IA No. 77, 237 & 238/2020 in CP (IB) No. 184/7/HDB/2019, pursuant to hearing held on 21.07.2020, in view of notice of the Headquarters dated 17.04.2020 read with notice dated 03.05.2020.
Mr. Sameer Jain, counsel for the Applicant, Mr. Deepak Bhattacharjee, Senior counsel for the RP and Mr. Amir Bavani, counsel for R5 in IA No. 238/2020 appeared through video conference.
Senior counsel for the Respondent/RP present and reported ready for making submissions.
Counsel for R5 in IA No. 238/2020, stated that he has filed Counter in the registry through email.
Counsel for the Applicant stated that he has received a copy of the counter filed by R5 in IA No. 238/2020, only yesterday and he further prayed time for making submissions. At his request, time is enlarged for hearing submissions.
The interim order dated 30.01.2020 is continued till next date of hearing.
Put up the matter on 06.08.2020
IA No. 525/2020
Counsel for the Applicant prayed to allow the Applicant to withdraw the instant Application and filed a memo in this regard.
Considering the submissions of the Applicant, memo is taken on record and forms part of the order, prayer for withdrawal of instant IA is allowed. Accordingly IA No. 525/2020 closed as withdrawn.