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Judgment
2 paragraphs · 110 words
As per order dated 07.03.2022, compliance affidavit has been filed and the same is taken on record. Credentials of Mr. Pawan Sharma, proposed RP have already been verified. He is appointed as Resolution Professional and directed to comply with the provisions of Section 99 and file the report accordingly within two weeks.
In the meantime, issue limited notice of this petition to the creditor(s) for presence within two weeks, returnable on or before 19.05.2022. If already issued then learned counsel for petitioner is directed to file affidavit to that effect that notice has been served upon creditor(s) with proof of service before the next date of hearing. List on 19.05.2022.