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Judgment
Heard learned Counsel for the Appellant. This Appeal has been filed against the Order dated 02.12.2021 passed by National Company Law Tribunal, Ahmedabad Court - 2 in CP (IB) 418 of 2018 by which Order, the Adjudicating Authority has fixed the matter for 15.12.2021. By the said Order, the Adjudicating Authority has further directed that CIRP can be proceeded with, EOIs can be received by Resolution Professional, Resolution Plan can also be received by RP but the plan shall not be put for voting till the next date of hearing.
As the matter is still pending before the Adjudicating Authority, we are not inclined to entertain this Appeal at this stage. It is open for the Appellant to make his submissions before the Adjudicating Authority when the matter is listed for further consideration. We have no doubt that the matter having fixed by the Adjudicating Authority, the same shall be heard on 15th December, 2021, the date already fixed, or thereafter on an early date.
With these observations, the Appeal is dismissed.