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Judgment
1 paragraphs · 58 words
This is a transferred matter from Court No. II. Notice to the Corporate Debtor is yet to be issued. Ld. Counsel for the Applicant seeks further time to amend part IV of the application. Ld. Counsel has prayed for two week's time. The time prayed for is granted. Post this matter after vacation. List the matter on 07.07.2022.