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Judgment
The second progress report submitted by the Liquidator is taken on record with just exceptions. Liquidator is directed to apprise further developments in the matter after 6 weeks.
IA No. 444/JPR/2019
Advocate, Shri Banwari Lal has appeared on behalf of the Enforcement Directorate and stated that Vakalatnama has been filed in this matter and sought time for filing reply. Ten days time has been granted for filing reply in the matter and no further extension of time will be granted as the liquidation process is in advanced stage. Post the matter to 23.01.2020.
IA No. 378/JPR/2019
Advocate, Shri Mahesh Kumar Saini has appeared on behalf of the respondents and sought time in the matter. Ten days time has been granted at the request of the counsel. The counsel is directed to note that no further extension of time will be granted as the Liquidation process is in advanced stage. Post the matter to 23.01.2020.
IA No. 337/JPR/2019
The request made by the applicant for inspection of records is permitted and IA No. 337/JPR/2019 stands disposed off.