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Judgment
6 paragraphs · 200 wordsLearned counsel for petitioner as well as respondent are present. Counsel for RP, Mr. Shamsher Bahadur Singh is also present. Learned counsel, Mr. Diggaj Pathak mentioned that he was counsel appointed by the then management of company concerned and he is requesting for his discharge as presently, RP, Mr. Shamsher Bahadur Singh is looking after this litigation under his scheduled obligations. This fact is not being disputed by counsel for the petitioner that Mr. Shamsher Bahadur Singh is RP for respondent company.
A resolution plan is said to be submitted before NCLT concerned, where a date in the month of November 2022 has been scheduled. A request is being made for making adjournment till coming of new management.
Under above circumstances, now Shri Pathak is being discharged from power filed in favour of the respondent. Pleadings and evidences are said to be complete.
Registry is directed to take steps for correction of name of parties in the cause-list in future.
Let written arguments, if any, after exchange in between, be got filed by both sides with records of this Tribunal, within four weeks.
As in bunch of cases date 7.2.2023 has been fixed, hence, list for ‘further directions’ on 7.2.2023.