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Judgment
SANJEEV SACHDEVA, J (ORAL)
Appellant impugns order dated 17.08.2022, 12.02.2021, 21.05.2021 and 06.09.2021.
Learned counsel for appellant submits that there are interim orders operating against the appellant, thereby causing prejudice to the appellant in recovery of their lawful dues. She submits that on 06.09.2021, the matter was deleted from the board of the Tribunal as the coram was not constituted.
We notice that the Tribunal’s coram has now been constituted. Accordingly, we dispose of this appeal with a request to the Tribunal to consider the case of the appellant expeditiously. It is clarified that this Court has neither considered nor commented on the merits of the contentions of either party. All rights and contentions of the parties are reserved.