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Judgment
5 paragraphs · 108 words
IA No. 199/2022:
Learned counsel for the Financial Creditor and learned counsel for the Corporate Debtor appeared via video conference.
Learned counsel for the applicant in this IA has stated that the counter has also been made a part of the same IA, seeking setting aside of the ex-parte order. Having considered the statements, this IA is allowed and counter is taken on record.
Learned counsel for the petitioner in the main CP confirms that the copy of the counter is served on him and seeks one week time to file rejoinder. Rejoinder to be filed within a weeks' time.
Matter to come up for hearing on 12.04.2022.