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Judgment
9 paragraphs · 178 wordsAs prayed on behalf of respondent no. 1, the affidavit disclosing its assets may be filed within four days. The copy thereof may be served on the
other side today, as prayed.
Notice was issued by last order passed on 12.1.2021 based to Mr. Sachin Narayan, a shareholder of the respondent, for his impleadment. Petitioner
may file affidavit of service before the next date. Today Mr. Rohit Sharma, learned counsel who appears for respondent no. 2 in another matter
relating to this respondent and M/s. Sun Distribution submits that let this matter be considered after the above matter relating to Sun Distribution is
considered in which also the issue of impeadement of Mr. Sachin Narayan is involved. That matter is scheduled to be listed tomorrow. Mr. Rohit
Sharma, Advocate may file Vakalatnama on behalf of Mr. Sachin Narayan before the next date.
Let this matter be listed under the same head on 11.2.2021.
It will be open for Mr. Sachin Narayan to file his response to M.A. Nos. 289 an 290 of 2020 in the meantime.  Â