It was submitted on behalf of the respondent that the entire claim of the petitioner has been admitted by the liquidator and thus, the prayer, that the instant matter be disposed of. On the other hand, it was submitted on behalf of the petitioner that in a similarly situated matter, the matters have been adjourned sine die and a similar course be adopted in this case also.
Let the matter be adjourned sine die, in terms of order passed in BP No. 53 of 2022 dated 28/4/2022.
The matter shall be listed immediately upon mentioning by the parties.
