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Judgment
ORDER
Case listed as per the directions of the Hon’ble Supreme Court.
New IA-5920/2022
This is an application filed for an urgent hearing of RA-89/2022 & IA-3033/2022. RA-89/2022 was already heard and the order has been pronounced.
In view of the same, the IA-5920/2022 stands dismissed as infructuous.
New IA-789/2023
Prayer in the application is as follows:
“a)modify the order dated 24.05.2022 in I.A. No. 413 of 2022 and direct the IRP/Company JIL to refund the rightful dues/refund along with the interest and damages as up to date as directed by the Hon’ble NCLAT, Delhi vide order dt. 20.12.2021 in Appeal No. 637 of 2020.
b)pass such other or further orders as this Hon’ble Tribunal may deems fit and proper in the facts and circumstances of the case.”
This Application has been filed for recall of the order dated 24.05.2022 in IA-413/2022.
Pertinently, this Tribunal has no powers to review or recall the order. Hence, the application is not maintainable.
Accordingly, IA-789/2023 stands dismissed as not maintainable.
New IA-869/2023
In view of the orders passed in the Resolution Plan Application, this IA does not require further adjudication.
Hence, the IA-869/2023 stands disposed of in terms of the above.