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Judgment
O R D E R
As per office report, notice issued to Respondent No. 2 and 3 have been delivered but no one has put in appearance on their behalf, therefore, they are proceeded against ex-parte.
Counsel for the Appellant regrets the lapse on the part of his office for not complying with the order dated 04.03.2022. He prays for one more opportunity to file the requisite additional affidavit. Let the needful be done within two weeks.
Counsel for Respondent No. 1 and 4 who have been served, prays time to file Reply. Let the needful be done on or before next date of hearing.
Company Appeal (AT) (Insolvency) No. 1244 of 2019
No one has put in appearance on behalf of the Appellant. Dismissed for non-prosecution.
Company Appeal (AT) (Insolvency) No. 1249 of 2019
Mr. Sohit Choudhary has submitted that he has filed I.A No. 85 of 2019 for impleadment of the Applicant as Respondent in this case. He prays for withdrawal of this application. Dismissed as withdrawn.
Counsel for Respondent No. 4 prays that he may be allowed to file additional documents as has been done in CA (AT) (Ins) No. 1244 of 2019. Permission granted.
On the request of Counsel for the parties, adjourned to 12th October, 2022