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Judgment
1 paragraphs · 53 words
Ld. Counsel for the Corporate Debtor submits that his Writ Petition No. 951/19 is still pending disposal. Proceedings before this Bench were stayed by the Hon'ble Supreme Court. He, therefore, prays for an adjournment. The Corporate Debtor is, however, directed to file his reply as other connected Writ Petitions have been disposed off.