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The matter is taken up through Virtual Hearing (VC).
IA-54/2022 – This IA is filed under section 22(3)(b) of the Insolvency and Bankruptcy Code, 2016 by the Committee of Creditors seeking appointment of Mr. Partha Sarathy Sarkar as Interim Resolution Professional in place of Mr. Kedar Mulye (IRP). The counsel for IRP is present and seeks time to file Reply. Time granted. Let the Reply be filed and copy be served on the Counsel for CoC. List this matter for hearing on 07.03.2022.