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Judgment
ORDER
I.A. 1445/2022
The above Interlocutory Application is filed by the Resolution Professional for Liquidation of the Corporate Debtor Company.
Heard the argument of counsel appearing for the Resolution Professional and the above Interlocutory Application is allowed. Detail order follow:
I.A.1687/2022
The above Interlocutory Application is filed by the applicant challenging the rejection of their claim by the RP is disposed of in view of passing Liquidation order against the Corporate Debtor granting liberty to the applicant to submit their claim that fresh before the Liquidator.
I.A.3888/2022
The above Interlocutory Application is filed by the applicant to condone the delay and to direct the RP to consider their claim is disposed of in view of passing Liquidation order against the Corporate Debtor granting liberty to the applicant to submit their claim that fresh before the Liquidator.
List this matter on 13.02.2023.