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Judgment
04.02.2025: This Appeal has been filed by the Resolution Applicant questioning only the adverse observations made against the Appellant in the Impugned Order dated 11.11.2024 in I.A. 2117/KB/2024.
It is submitted that in Paragraph 19, adverse observations has been made against the Appellant.
Learned Counsel for the Appellant submits that he has already deposited the penalty of Rs. 2 Lakhs as directed and he having complied the Order, does not pray for any direction regarding penalty and only grievance is limited to the observation made in Paragraph 19 that Appellant has delayed the process. Appellant having not questioning the Order on merits and is confined only to the observations made against the Appellant, we are of the view that ends of justice be served in disposing of the Appeal with the observation that observations made in Paragraph 19 adverse to the Appellant stands expunged.
We make it clear that rest of the Order stands. Appeal disposed of.