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Judgment
5 paragraphs · 109 words
Both the parties are present through video conferencing mode.
"Vide order dated 28.11.2022 Ld. Counsel for the Petitioner was directed to serve the copy of this Application to the Respondent within two days from today".
The directions of this Tribunal have not been complied with till today. The Respondent Counsel states that he received the Application without annexures.
Further, "Ld. Counsel for the Respondent states the Applicant Counsel stated that if he wishes to obtain the full copy of the Application he may obtain the from the NCLT". It appears that the directions of the Court were dis-obeyed by the Applicant.
In view of the above, CP(IB)/211/CHE/2022 stands dismissed.