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Judgment
Perusal of the Order dated 01.09.2021 reveals that Learned Counsel for the Appellant was directed to take steps for issuance of Notice on Respondent Nos. 2 & 3 through both mode (Speed Post as well as Email).
Office Note dated 06.09.2021 reveals that Notices have been issued to the Respondent and further office note dated 01.10.2021 reveals that Notices have been delivered to both Respondents 2 & 3.
Learned Counsel for the Respondent No. 4 submits that he is not inclined to file Reply-Affidavit as he is supporting the case of the Appellant. Learned Counsel for the Respondent No. 1 seeks sometime to file Reply-Affidavit. Prayer allowed.
Hard-Copy of the Reply-Affidavit may be filed within two weeks.
Learned Counsel for the Appellant has filed Affidavit bringing on record the Order of the Ld. NCLT, Principal Bench, New Delhi dated 24.08.2021 and the matter was again directed to be listed on 28.09.2021 which is kept on record.
List this case 'For Admission (After Notice)' on 10th December, 2021 for appearance of Respondents 2 & 3.