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Judgment
ORDER
On 10.01.2024, we called upon the RP to appear and submit his report. Subsequently, on 30.01.2024, the RP appeared through VC and stated that the Personal Guarantor was not cooperating. However, Ld. Counsel for the Personal Guarantor appeared and undertook to cooperate. The matter is listed today by virtue of an order dated 20.02.2024. The Ld. Counsel Mr. Sumesh Dhawan appearing for the Personal Guarantor assisted by Ld. Counsel Ms. Ankita Bajpai stated that they have extended cooperation to the RP. However, today we find neither the RP Mr. Sanjay Mehra is present nor his counsel who appeared earlier is present. This shows that the RP is not serious in taking the assignment, we call upon and direct IBBI to take appropriate steps to ensure that the RP complies with the requirement of the Court in a time-bound manner.
A copy of this order may send to the IBBI.
At request and with consent of the parties, list the matter for a physical hearing on 10.04.2024.