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Judgment
K. Anantha Padmanabha Swamy, J
IA No. 540/2020
Matter taken up for hearing through Video Conference in view of Notice of the Headquarters dated 17.04.2020 read with Notice dated 03.05.2020, considering the urgency expressed by way of e-mail communication in Registry vide IA No. 540/2020 in CP(IB) No. 334/9/HDB/2018.
Heard submissions of Mr. TSN Raja, RP through video conference. Orders reserved.
IA No. 329/2020
Matter taken up for hearing through Video Conference in IA No. 329/2020 in CP (IB) No. 334/9/HDB/2018, pursuant to hearing held on 21.07.2020, in view of Notice of the Headquarters dated 17.04.2020 read with Notice dated 03.05.2020.
Ms. Devangi, PCS for the Applicant and Mr. TSN Raja, RP/Respondent appeared through video conference.
Counsel for the Respondent reported ready for making submissions. PCS for the Applicant prayed short time for making submissions.
Considering the request of PCS for the Applicant, time is enlarged finally for making submissions.
IA No. 1139/2019
Matter taken up for hearing through Video Conference in IA No. 1139/2019 in CP (IB) No. 334/9/HDB/2018, pursuant to hearing held on 21.07.2020, in view of Notice of the Headquarters dated 17.04.2020 read with Notice dated 03.05.2020.
Mr. TSN Raja, RP, for the Applicant and Mr. Andal Bonumalla, party in person for Respondent appeared through video conference.
Both sides prayed short time for making submissions. At their request, time is enlarged for hearing submissions.
Put up IA No. 329/2020 8s 1139/2019 on 07.08.2020.