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Judgment
IA No.301/2021
Short synopsis filed by learned counsel for the applicant vide Diary No.00503/4 dated 17.08.2022 is taken on record. A date is requested by learned counsel on behalf of the respondent Nos.2 and 3 for filing the short written submissions. The same be filed within one with an advance copy to the other side. List on 06.10.2022
IA No.401/2021
The convenience proforma has been filed by learned counsel on behalf of the applicant-RP vide Diary No.00654/2 dated 29.06.2022. The same is taken on record. As the convenience proforma filed by learned counsel for the applicant is in old format, he is directed to collect the new format from the Registry and file the same by mentioning compliance of Regulation 39(b), (c) and (d) within two weeks. List on 06.10.2022.
IA No.599/2022
The present application has been filed by the Resolution Professional to place on record the list of creditors under Regulation 13(2)(d) read with Regulation 14(2) of the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016. The same is taken on record subject to just exceptions. Accordingly, IA No.599/2022 is disposed of.