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Judgment
ORDER
IA-5090/2023 & IA-5092/2023: The applications are filed on behalf of IBBI for recalling the order dated 24.04.2023. Ld. Counsel appearing for the applicant/IBBI submitted that in terms of the order dated 24.04.2023, an investigation has been completed and a show cause notice is likely to be issued to the concerned Liquidator. She further submitted that there is no requirement for the appointment of a supervisor to supervise the affairs of the Liquidator, as there is no procedure in this regard. Having submitted so, she prayed for a short adjournment. At her request, the hearing is deferred to 04.10.2023 at 2:30 PM.
In the meantime, the investigation report referred to by Ld. Counsel appearing for the applicant be filed before this Tribunal.