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Judgment
The Learned Counsel for the Respondents would submit that in compliance with the order dated 19.05.2026, the cost of ₹20,000/- has been deposited in the Prime Minister's Relief Fund within the stipulated time. He tenders the receipt thereof, which is taken on record.
The Learned Counsel for the Appellant would submit that the I.A. No. 801/2025 has been filed by Omkara Asset Reconstruction Pvt. Ltd. seeking substitution of the new assignee of its assets, namely CFM Asset Reconstruction Pvt. Ltd., in place of the original Appellant.
4 The Learned Counsel for the Respondents, in reply, would submit that his only objection is that the Appellant ARC cannot reassign its assets to another ARC. However, he would fairly admit at the Bar that he is unable to point out any statutory provision or any judgment of the Hon'ble Supreme Court or the Hon'ble High Court in support of the said objection.
In view of the above, I.A. No. 801/2025 is allowed.
The Appellant is directed to file a fresh Memo of Parties within three weeks.
List the case on 29.10.2026 for further proceedings.