AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 54 words
IA-2276/2021: There is no appearance on behalf of the IBBI nor there is any reply of IBBI on record. In the interest of justice, further 2 weeks' time granted to IBBI to file its reply, if any. The Court Officer/Registry is directed to supply a copy of this order to IBBI.
List on 11.05.2023.
