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Judgment
ORDER
None appeared on behalf of the Liquidator when the matter was called for hearing. On the earlier two occasions also, there was no representation on behalf of the Liquidator. Liquidator is not appearing and he has not taken further steps consequent to the liquidation order dated 10.04.2019 for more than three years. Therefore, this case is pending for further progress. This attitude of the Liquidator in not prosecuting the matter shows his callousness and abject indifference. Therefore, we call upon the IBBI to take appropriate action against the Liquidator. List the matter on 16.10.2023. A copy of this order may also be sent to Chairman, IBBI.
None appeared on behalf of the Applicant, when these IAs were called one by one for hearing. Accordingly, these IAs stands dismissed for non-prosecution.