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Judgment
4 paragraphs · 134 wordsCase taken up. Learned Counsel for both side are connected.
It was mentioned by Learned Counsel for Respondent that Resolution Plan of Respondent Company, has been approved and acted upon by order of NCLT dated 12.01.2023. In view of settled proposition of law of Hon'ble Apex Court, the claim of Petitioner stands distinct for which Miscellaneous Applications have been moved in these two Petitions, scheduled at Item Nos. 1 and 2 on today.
Learned Counsel appearing for Petitioner in these two Petitions mentioned that it requires ten days' time for filing an objection over these applications and seeking instructions from her client. A request for physical hearing mode day, for disposal of these applications, is being made.
List the matter 'for hearing' on 31.01.2024 'for disposal of these miscellaneous applications'.