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Judgment
4 paragraphs · 100 words
Members of the Bar are abstaining from work.
The application under Section 60(5) of the Insolvency and Bankruptcy Code, 2016 is filed for condonation of delay of 34 days in filing claim in Form D before the Resolution Professional. Taking into consideration the reasons given in the application, the delay is condoned and the Resolution Professional is directed to examine the claim on merits and take appropriate decision.
CA No. 561/2019 disposed of.
The Registry is directed to send a copy of this order preferably by e-mail to the applicant for necessary compliance and intimation to the respondent, if any.