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Judgment
3 paragraphs · 99 words
As per order dated 04.03.2022, antecedents of Mr. Pawan Sharma, proposed RP have been verified by the Registry. 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 next date of hearing.
List on 19.05.2022.