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Judgment
Heard Learned Counsel for the Appellant.
This appeal has been filed against the order dated 01.02.2023 by which IA No. 4890/2020 filed by the Appellant has been rejected. The Appellant is a liquidator who has earlier obtained an order of Adjudicating Authority on 21.01.2020 for assistance of the police to collect documents from the regd. Office of the Corporate Debtor. It is submitted that no documents could be recovered since the office was vacated, thereafter another application No. 4890/2020 was filed by the Appellant seeking direction of the Adjudicating Authority to visit the residence of R-1 to collect certain documents and records which has been rejected by the Adjudicating Authority. From the order it is indicated that 03.05.2023 is fixed for hearing in the matter.
We do not find any error in the order of Adjudicating Authority refusing the prayer in the application No. 4890/2020. We further notice that order of liquidation was passed on 22.08.2019. More than three years have elapsed, the liquidation proceedings having not yet been closed. It is always open for the Appellant to appear and make submissions before the Adjudicating Authority.
With these observations the appeal is disposed of.