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Judgment
4 paragraphs · 77 words
ORDER
Learned Counsel for the Operational Creditor and Learned Counsel for the Corporate Debtor appeared via video conference.
Learned Counsel for the Corporate Debtor submitted that the counter has been filed physically and also handed over to the other side. However, Learned Counsel for the Operational Creditor stated that she needs to verify whether the counter is served or not. Parties to complete pleadings by the next date of hearing.
List the matter for hearing on 06.06.2022.