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Judgment
6 paragraphs · 113 words
20.03.2025: CA (AT)(Ins) No. 999/2024 & 1000/2024 Heard Shri Niranjan Reddy and Mr. Raghenth Basant, Ld. Senior Counsel for the Appellant and Shri Krishnendu Dutta, Ld. Counsel appearing for the Respondent no.1. We have also heard Shri Mitra, Ld. Senior Advocate for the Resolution Professional.
‘Judgment reserved’.
Both the parties are at liberty to file short ‘notes of submission’ of not more than five pages within a week.
CA (AT)(Ins) No. 2333/2024 & 2334/2024
Ld. Counsel for the Respondent submits that information has already been supplied by the Appellant as was directed by the impugned order hence, these appeals become infructuous.
In view of the above statement, we dismiss these appeals as infructuous.