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Judgment
3 paragraphs · 105 words
ORDER
RA/71/2024:-
Ld. Counsel on behalf of the Applicant is present and submitted that in terms of order dated 13.06.2024 they have served the Non-Applicants and has filed the proof of service. Ld. Counsel on behalf of the Non-Applicant Corporate Debtor is present and sought time to file reply to this application. Reply be filed within a period of 10 days. Non-Applicant No.1 is present in person and sought time to file reply. Reply be filed within a period of 10 days. No one is present on behalf of the Non-Applicant No.3 at the time of hearing of the matter. List this application on 02.09.2024.