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Judgment
It is stated by Mr. Shikhar Sarin, Advocate that he has been wrongly marked for the respondent in the last order. As per report of Registry, antecedents of Mr. Anurag Gupta, Propose IRP have been verified. He is appointed as Resolution Professional and directed to comply with the provisions of Section 99 and file the report accordingly within two weeks.
In the meantime, issue limited notice of this petition to the creditor(s) for presence within two weeks, returnable on or before 19.09.2022. If already issued then learned counsel for petitioner is direct to file affidavit to that effect that notice has been served upon creditor(s) with proof of service before the next date of hearing. List on 19.09.2022.