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Judgment
Ld. Sr. Counsel for the Applicant is present. The application has been filed under Section 54(c) for the pre-packaged insolvency of the Applicant. Simultaneously, there are IAs filed by the various stakeholders objecting to the Application. These are IA-5344/2021, 32/2021, 33/2021, 34/2021 & 35/2021. The Applicant is directed to file reply to each of these IAs alongwith a synopsis of the objection- wise reply within 2 weeks. Rejoinder, if any be filed within 1 week thereafter. The Applicant is also directed to file replies to the objections already uploaded on the DMS.
Mr. Sandeep Bajaj, one of the Objectors shared an order dated 22nd November, 2021 of the Hon'ble High Court of Delhi. List the matter on 20th December, 2021.