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Tribunals and CommissionsDivision Bench(2020) 08 NCLT CK 0531

IL & FS Transportation Networks Limited vs Ms. Anuradha Gupta, Resolution Professional Of Rajasthan Land Holdings Limited

National Company Law Tribunal · Decided on 5 August 2020

HON’BLE JUDGES
Ajay Kumar Vatsavayi, Member (Judicial) · Raghu Nayyar, Member (Technical)
CASE NUMBER
IA No.100/JPR/2020 In CP No. IB-44/9/JPR/2019

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Judgment

2 paragraphs · 69 words

The respondent has filed the reply vide Diary No.00197/2020 dated 29.07.2020. The applicant shall file the rejoinder, if any, within one week with a copy in advance to the counsel opposite, failing which, his right to file rejoinder shall stand forfeited.

2.

List the instant IA on 17.08.2020. In the meanwhile, the respondent-Resolution Professional shall not proceed with the Corporate Insolvency Resolution Process till the next date of hearing.