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Judgment
5 paragraphs · 105 wordsWhen the matter is called out, nobody appeared on behalf of petitioner.
Hence, with a view to give one more chance to the petitioner, this matter is adjourned.
Counsel for the respondent is seeking time to file rejoinder affidavit because now the Resolution Plan has already been approved by NCLT Mumbai for the respondent. These facts are to be brought on record and hence counsel for the respondent is seeking time which is granted till the next date of hearing.
Bailable warrant issued vide order dated 27.2.2024 is hereby cancelled.
List this matter under the heading "For Directions" on 30.9.2024.