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Judgment
4 paragraphs · 53 words
ORDER
On having the Resolution Professional conceded for impleadment of this Applicant namely M/s.Serum Institute of India Private Limited, accordingly, this MA/783/2019 is hereby allowed.
ORDER
On having the Resolution Professional counsel stated that the Corporate Debtor has complied with in circulating the document already asked for, this MA/844/2019 is hereby disposed of.