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Judgment
Learned Sr. Counsel for the Appellant submits that he has filed an Application bearing I.A. No. 2222 of 2021 for Rectification of the Order dated 25th August, 2021.
Learned Counsel appearing on behalf of Respondents seek sometime and is granted two weeks time to file Reply of the I.A. No. 2222 of 2021.
Learned Sr. Counsel submits that Resolution Professional has also filed an Application for Rectification of the Order dated 25th August, 2021. However, the physical copy of the same is not with us.
Court-Officer is directed to place the same on record. Learned Counsel for the Appellant may file Reply of the Application for Rectification filed by Resolution Professional.
Learned Counsel appearing on behalf of Successful Resolution Applicant (SRA) submits that she has filed Reply of I.A. No. 1700 of 2021. Learned Counsel appearing on behalf of Resolution Professional seeks sometime and is granted two weeks time to file Reply of I.A. No. 1700 of 2021.
We will consider all the I.As on next date.
Let the matter be fixed 'For Orders' on 16th November, 2021.