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New Okhla Industrial Development Authority v. Amit Agarwal, Resolution Professional

New Okhla Industrial Development Authority v. Amit Agarwal, Resolution Professional

(National Company Law Appellate Tribunal)

Company Appeal (AT) (Insolvency) No. 305 of 2021 | 06-09-2021

1. Learned Counsel for the Appellant is present. Learned Sr. Counsel for the Respondent is also present.

2. From the perusal of the order dated 13.08.2021 it appears that Learned Counsel for the Respondent was submitted that he had filed his Reply Affidavit on 16.06.2021 and the Registry was directed to trace out the Reply Affidavit. But Office Note dated 03.09.2021 shows that Reply Affidavit has not filed by the Respondent. Although, Rejoinder on behalf of the Appellant is available on the record.

3. Learned Sr. Counsel for the Respondent is directed to file hard copy of the Reply Affidavit within one week. Registry is directed to accept it.

4. List the Appeal ‘For Admission (After Notice)’ on 7th October, 2021.

Advocate List

  • Mr. Sourav Roy and Mr. Kaushal Sharma, Advocates.

  • Mr. Arun Kathpalia, Sr. Advocate with Mr. Angad Verma, Ms. Anjali Agarwal, Mr. Prashant Kumar, Advocate. Mr. Prateek Kumar, Ms. Raveena Rai and Ms. Smriti Nair (RA).

Bench
  • Anant Bijay Singh&nbsp
  • Member (Judicial)
  • Shreesha Merla&nbsp
  • Member (Technical)
Eq Citations
  • LQ/NCLAT/2021/1072
Head Note

Practice and Procedure — Civil Suit — Appeal — Appeal after notice — Respondent directed to file hard copy of Reply Affidavit within one week — Registry directed to accept it (Para 3)