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Judgment
1 paragraphs · 120 words
Heard the submissions made by the Proxy Counsel for the Financial Creditor. Counsel for the Financial Creditor is directed to appear on the next date of hearing and apprise the Tribunal about the total background of the matter and also the Ld. Counsel for the Financial Creditor is directed to inform the Ld. Counsel for the Corporate Debtor and Corporate Debtor to appear on the next date of hearing. The Court Officer may also serve e-notice on the Financial Creditor as well as Ld. Counsel for the Corporate Debtor and also the Corporate Debtor. It is made clear that if they fail to appear on the next date of hearing the matter will be dismissed. List the matter on 20.05.2022.