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6 paragraphs · 90 words
Sh. Ashok K Gupta, R.P and Sh. Anil Kansl. AGM for the PNB and Sh. R.P Agarwal, Advocate for the Respondent are present.
Respondent filed proof of service of copy of this order on the financial creditor and RP.
Respondent filed affidavit giving status of the CIRP process.
In view of the orders passed by the Hon'ble Supreme Court and Hon'ble NCLAT, remanding the matter to NCLT CIRP cannot go on.
Learned counsel for the Financial Creditor and Respondent requested time for hearing.
List the matter on 14th March, 2019.