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Judgment
3 paragraphs · 70 words
ORDER
Heard Mr. Padmabhushan .N, learned Counsel for the Petitioner and Mr.S.K. Srinivasan, learned Counsel for the R.P. The statutory period is going to be over on 25.02.2020. However no miscellaneous Application has been filed for Resolution Plan or for Liquidation. The R.P is supposed to file IA's well before the completion of the statutory period, at least before 15 days of the statutory period.
Post the case on 14.02.2020