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Judgment
4 paragraphs · 96 words
1.
Heard Ms. Vaishnavi Prakash, Ld. Counsel for the Resolution Professional and Ms. Amrita Jain, Ld. Counsel for R-1 in IA No.41 of 2021.
2.
Ld. Counsel for the RP submits that the admission order dated 07.02.2020 passed by this Adjudicating Authority in the instant Petition has been challenged before the Hon'ble NCLAT and stay is granted on the CIRP until further orders.
3.
Ld. Counsel for the RP is directed to file a copy of the order passed by the Hon'ble NCLAT in this regard, within a weeks' time.
4.
List the case on 05.12.2022.