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Judgment
I.A. No. 1914 of 2021 has been filed in Company Appeal (AT) No. 54 of 2021 on behalf of the Applicant/Appellant under Rule 11 read with Rule 31 of the NCLAT Rules, 2016 for permission to hold Board Meeting for statutory compliances and for discharge of day to day affairs of the Applicant Company.
The copy of the I.A. No. 1914 of 2021 in Company Appeal (AT) No. 54 of 2021 has been served to the Respondents. Learned Counsel for Respondents prays sometime to file Reply-Affidavits. Learned Counsel for Respondents to file hard-copy of the Reply-Affidavits latest by Thursday i.e. 23.09.2021. Registry to accept the same.
In the I.A. 1914 of 2021, it has been stated that the AGM is due on 30.09.2021 and for which the Board is required to meet in advance for various purposes and for discharging statutory compliances which is mentioned in Annexure-2 Page 14 of I.A. 1914 of 2021.
List this I.A. 1914 of 2021 in Company Appeal (AT) No. 54 of 2021 'For Orders' on 27th September, 2021.