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Judgment
3 paragraphs · 66 words
New IA-3984/2021:-
No one is present on behalf of the Financial Creditor at the time of virtual hearing of the new application. Proxy Counsel for the Corporate Debtor is present and submitted that the main Counsel is not available and prayed for grant of time in the matter. Time prayed for is granted. Let this matter be posted after ten days.
List the matter on 08.10.2021.