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O R D E R
IA (IBC) (Liq.,) Progress Report 12/2024
This IA becomes infructuous as the Hon’ble NCLAT by its order dated 15.07.2024 had ordered that the Adjudicating Authority is required to decide IA No 5/2024. Learned Counsel Mr Bendi Ravi Teja, for applicant/Liquidator present physically. Mr K Srinivas, Liquidator present physically. Report not taken, as the liquidator order has been set ex-parte. This IA is disposed of as infructuous. Liquidator is discharged. For hearing IA No 05/2024, call on 28.08.2024.