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Judgment
1 paragraphs · 123 words
Amended memo of parties has been filed vide Diary No.02375/6 dated 22.08.2023. The same is taken on record. No report has been filed so far from ROC as well as from IBBI. It is stated by the learned counsel for the Applicant that affidavit of service has been e-filed. Let the hard copy of the same be filed within one week and report be awaited for next two weeks. Learned counsel for the Applicant is directed to inform the next date of hearing to the ROC and IBBI through email and place that copy of email along with an affidavit on record, so that an effective proceedings can be taken on the next date of hearing. Let the matter be listed on 07.12.2023.