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Judgment
4 paragraphs · 116 words
It is categorically submitted by the counsel for the petitioner that the respondent company has not gone in liquidation at all.
On the last date of adjournment, an order was placed by the counsel for the respondent as if the respondent has gone in liquidation, but the order which was placed on record by the respondent is of another entity. Therefore, let warrant he issued upon the directors of the respondent.
As nobody appears on behalf of the respondent, the matter is adjourned to 24.03.2023.
Later on Ms. Jubli Momalia, Advocate appears and submits that she is appearing on behalf of the respondent. She has been apprised of the order and the next date of hearing.