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Judgment
4 paragraphs · 93 words
ORDER
In compliance with the order dated 10.07.2024, the Applicant has served the Respondent by dasti and proof and affidavit of service has been filed. Despite service of notice, neither any one has appeared on behalf of the Respondents nor any response has been filed.
In the interest of justice, one week further time granted to the Respondents to file response. The Court Officer shall serve a copy of this order to the Respondents (Chairman of IBBI and Branch Manager of ICICI Bank) by email for necessary compliance.
List the matter on 20.12.2024.