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Judgment
Learned Counsel Mr. Praveen Jain(vc) for Financial Creditor and Learned Counsel Mr. Mohammed Raheem(vc) for Personal Guarantor, Interim Resolution Professional (IRP) Mr. Kiran Kumar Manikwar are present.
Though Shri Learned Advocate Mr. Mohammed Rhaeem has allowed to file vakalat on his representation from 21.02.2022, vakalat not filed within the time by virtue of the order dated 21.02.2022, the respondent is deemed to have been set ex-parte. Today, the IRP has filed IA(IBC)235/2022 praying to discharge Shri Kiran Kumar Mnikwar as IRP siting medical reasons.
In the light of the submission, the Tribunal discharge Shri Kiran Kumar Manikwar as IRP.
List the matter for consideration on 21-03-2022.