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Judgment
6 paragraphs · 104 words
List the matter on 27.06.2022 for physical hearing.
As the Counsel for the Respondent requests that they would like to have this matter argued by Ld. Sr. Counsel Mr. P.H. Arvindh Pandian, list the matter on 27.06.2022 for physical hearing.
In applications in item nos.2)(j) to 2)(a)(a), since implementation of the scheme is deferred by the Hon’ble NCLAT, list the matter on 29.07.2022 for physical hearing.
Both sides are directed to file their written submissions within 7 days from today.
Heard. Order Reserved.
In IA(IBC)/392(CHE)2022, since implementation of the scheme is deferred by the Hon’ble NCLAT, list the matter on 29.07.2022 for physical hearing.