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Judgment
ORDER
CA 966/2019 has been filed by way of report of the RP. Pursuant to the 2nd COC meeting held on 9th July, 2019 bringing to the notice of this Tribunal the revised constitution of the COC, the Kotak Mahindra Bank has been nominated as a Members of the COC having 6.22% voting share. The report has been filed on 22.07.2019 which is taken on record, subject to all just exceptions.
CA 967/2019 has been filed under Section 19(2) & 19(3) by the RP seeking directions as against Statutory Auditor of the Company. Pursuant to the notice of this application, the said auditor namely M/s. Bhawna & Associates, CA by a counsel. 1 weeks' time is granted to the Statutory Auditor to respond to this application.
List these applications for further consideration on 5th August, 2019.