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Judgment
4 paragraphs · 104 words
O R D E R
1.
Learned Sr. Counsel for the Financial Creditor present. Ld. Counsel for the Corporate Debtor present. Ld. Counsel for the Applicant in TA(IBC) 3/KB/2022 (I.A. 54 of 2018) present. Ld. Counsel for Entegra Ltd. present.
2.
Heard the Ld. Counsel appearing for the Corporate Debtor, the Ld. Counsel appearing for Entegra Ltd. and the Ld. Counsel appearing for the Applicant/proposed intervenor in TA 3/KB/2022 (IA 54 of 2018) in full.
3.
For hearing the arguments in rejoinder of the Ld. Sr. Counsel appearing for the Petitioner, list on 06/05/2022 at 5.00 p.m. as a specially ordered part heard matter.