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Judgment
The present petition has been filed under Section 59 of the Code for voluntary liquidation. Heard. Issue notice of this petition to the concerned Registrar of Companies as well as IBBI for 20.10.2023. The petitioner shall collect the notices from the Registry and send the same to the aforesaid authorities with copy of the petition and entire paper book immediately by speed post and e-mail, if available and file affidavit of service along with postal receipt, copy of e-mail and tracking report within two weeks.
Reports, if any, be filed by aforesaid authorities within two weeks after receipt of notice with a copy in advance to the counsel opposite and response thereto, if any, be filed one week thereafter with a copy in advance to the counsel opposite.
List on 20.10.2023.