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Judgment
I.A. 823/2022
Adv. Amir Arsiwalla a/w. Anisha Nair i/b. Vis Legis Law Practice, counsel appearing for the Applicant is present through virtual hearing.
The above Application is filed for restoration of the main Company Petition which was closed in view of admission of another company against the Corporate Debtor.
Registry as well as Financial Creditor are directed to issue notice to the Corporate Debtor intimating the next date of hearing. The Applicant shall file service affidavit along with copy of notice sent to the Respondent, postal receipt, track report, email etc. at least two days before the next date of hearing.
Registry is also directed to make available the copy of the notice, postal receipt and track report/acknowledgement before this Bench on the next date of hearing.
The Applicant, Registry, Court Officer shall ensure availability of hard copy of the petition to the Respondent as well to this Bench before the next date of hearing.
List this matter on 05.08.2022.