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Judgment
ORDER
Ms. Anamika Singh i/b. IndusLaw, counsel appearing for the HDFC Bank, Piyush Deshpandey, counsel appearing for the Liquidator are present through virtual hearing.
The Bench when enquired the counsel appearing for the Liquidator, he mentioned that he does not have any instruction from the liquidator. The Bench further notice that the Liquidator Ms. Jovita Reema Mathias is also not present before this Bench.
Keeping in view that the Liquidator has not completed the liquidation process even after 3 years and she decides not to appear before this Bench in spite of mentioning in the cause list that the liquidator should be present before this Bench. The Bench, therefore would request IBBI to look into the conduct of the liquidator and take appropriate action against her. Registry is directed to communicate this order to the Chairman of IBBI.
List this matter on 10.05.2022.