1. Case taken up.
2. Learned Counsel for Official liquidator is requesting, time for filing written submissions. None is for Respondent. This file has been received from the Court No. 1, wherein, Respondent was not appearing. Mr. Vikram Singh, Advocate, has been given as Advocate for Respondent, during the proceeding before Court of Registrar.
3. Hence, it requires a notice to Mr. Vikram Singh, Advocate. Let Counsel for Petitioner to communicate Mr. Vikram Singh, about this proceeding and date fixed. Office is also being directed to do so. Specific report of this fact be filed, till next date. Written submission, be filed positively, within three weeks.
4. List the matter on 21.05.2024 “for further hearing”.
