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Judgment
Heard Learned Counsel for the Appellant.
Learned Counsel for Respondent Nos. 1,2&3 has filed Caveat Application bearing Caveat No. 390 of 2021. Caveat No. 390 of 2021 is discharged.
Learned Counsel for the Appellant is directed to take steps for issuance of notice on Respondent No. 4 through both mode (Speed Post as well as Email). Requisites along with process fee be filed, if not filed by Friday i.e. 12.11.2021.
Learned Counsel for Respondent Nos. 1, 2 & 3 is directed to file Reply-Affidavit within four weeks. On receipt of notice, Respondent No. 4 may also file Reply-Affidavit within four weeks.
Rejoinder, if any, may be filed, within a week, thereafter.
List this Appeal 'For Admission (After Notice) on 05th January, 2022.
During pendency of the Appeal, the Directions given by the Ld. NCLT, Mumbai Bench in C.P. No. 1841/IBC/MB/2019 dated 08.10.2021 in Paragraph 52 at page 60 of the Appeal Paper Book, so far the Direction contained in Paragraph 52(i) is concerned both the parties shall maintain Status-Quo as prevailing today in this matter.