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Judgment
On the mentioning made in IA/2479/2020, the Respondents are hereby directed to file their replies within one week hereof.
List this IA/2479/2020 for further hearing on 06.08.2020.
For IA/2468/2020 being filed stating that the Corporate Debtor executed a rent agreement in favour of the Applicant, therefore to restrain the Corporate Debtor from evicting the Applicant from the respective premises, the Resolution Professional counsel has categorically stated that rent agreement discloses that it was entered in between the Applicant and one person namely Ms. Aarti Saraf but not in between the Corporate Debtor and the Applicant, therefore this application shall be dismissed in limine.
For this Bench having noticed that Corporate Debtor has nothing to do with this issue, and this Applicant is neither the Creditor nor the Debtor to the Corporate Debtor, this IA/2468/2020 is hereby dismissed as misconceived.