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Judgment
Counsel for the Applicant/Financial Creditor is present. Counsel for the Corporate Debtor is also present. Counsel for the Corporate Debtor has concluded his arguments in the matter. Counsel for the Financial Creditor has also supplemented the same as required. In addition, the Counsel for the Applicant in the IA-5701/21, 5702/21, 5703/21 & 5704/21 has also been heard at length and arguments concluded.
After hearing these matters in detail, both the Counsels are directed to file the written synopsis not exceeding two pages including Case laws, if any, relied upon by them in support of their contention in a week's time with a copy of the same to be exchanged between them.
Subject to the above compliance, the orders in this regard are reserved.