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Judgment
ORDER
It is seen that neither the order dated 28.06.2023 nor last order dated 30.10.2023, have been complied with by the applicant even today. Instead, the applicant submits that he has filed some IA for recall of the order dated 30.10.2023, whereby the cost of Rs. 25,000/- was imposed for continued non-compliance of the order dated 28.06.2023.
We do not find any reason either to further extend the time or to waive the cost, as requested by the Counsel for the applicant.
The applicant has failed to rectify the defect in the application within seven days despite various opportunities given in terms of Section 7(5)(b) proviso of the IBC.
Further, it is also seen that the applicant is in complete disobedience of the orders of this Tribunal.
Accordingly, C.P.(IB)/149(AHM)2023 is rejected being defective.