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Judgment
ORDER
Ld. Pr. CA for the Resolution Professional (RP) appears. Ld. Counsel for R-1 to R-3, R-5 and R-15 to R-19 appears. Ld. Counsel for R-6 to R-9, R-12 and R-13 appears. Ld. Counsel for R-10, R-11 and R-14 appears. Ld. Counsel for Janardan Nirman appears.
Ld. Counsel for R-1 to R-3, R-5 and R-15 to R-19 seeks leave to file reply affidavit. Leave is granted. Reply affidavit is filed. It is received. Copy is given to the applicant.
Ld. Counsel for R-6 to R-9, R-12 and R-13 seeks leave to file reply affidavit during the course of the day. Leave is granted. Reply affidavit is to be filed during the course of the day, without fail; otherwise, it will not be taken on record. Directed to serve copy of reply affidavit to the applicant.
Ld. Counsel for R-10, R-11 and R-14 submits that reply affidavit has already been filed and copy has also been given to the applicant.
Applicant is directed to file rejoinder to the reply affidavits within 7 days of receipt of all the reply affidavits by serving copy to the Ld. Counsel of the respective respondents.
List it on 15/04/2020 for further consideration.