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Judgment
2 paragraphs · 81 words
ORDER
This is an application filed under Section 65(1) of IBC seeking declaration that initiation of CIRP by the Corporate Debtor was done fraudulent and with malicious intent. Heard Ld. Counsel for the Applicant. Ld. Counsel for the IRP is present and accepts the notice on behalf of IRP. Ld. Counsel for the IRP seeks 2 weeks’ time to file the reply. Time prayed for is granted. Thereafter, rejoinder, if any, be filed within one week List the matter on 24.07.2023.