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Judgment
3 paragraphs · 108 words
This is an Application under Section 60 (5) of the Insolvency and Bankruptcy Code, 2016 read with Rule 11 of the National Company Law Tribunal Rules, 2016 for placing additional documents before the Hon'ble Tribunal alongwith supporting affidavit.
This Application is moved by the Corporate Debtor. We have heard the submissions made by the Counsel for the Financial Creditor. The Counsel for the Financial Creditor has submitted that they have received a copy of this Application and submitted that they have no objection in allowing the Application. The Application is taken on record and the same is allowed. The matter is now posted for arguments.
List on 02.11.2021.