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Judgment
When the case is called out, Mr. Saurabh Jain, Advocate appears and submits that he does not have any instruction from the Appellant nor from Mr. Piyush Joshi, Advocate earlier appeared on behalf of Appellant to argue on behalf of Appellant.
Thus, the name of Mr. Saurabh Jain, Advocate is deleted from the Record.
In terms of Order dated 18.08.2021, Ms. Falguni Shete, Advocate for R-1 appeared and were directed to file hard-copy of Reply-Affidavit within two weeks and informed that Corporate Insolvency Resolution Process (CIRP in short) has already been completed and Application for Liquidation of the Company has been filed before the Adjudicating Authority in the backdrop of the facts.
Today, Mohammed Varawala, Advocate appears on behalf of Respondent No. 1.
Learned Counsel for Respondent No. 1 is directed to file fresh Affidavit on behalf of Respondent No. 1 indicating the latest status of CIRP proceedings and the Liquidation Application filed before the Adjudicating Authority within one week. Registry to accept the same.
List this Appeal 'For Directions' on 15th November, 2021.