1. Ld. Counsel for the applicant/Financial Creditor present. Ld. Counsel for the respondent- personal guarantor present.
2. IA(IBC)/263(KB)2022 - Vide order dated 01/04/2022 CP(IB)/46(KB)2021 is dismissed. It issubmitted by the Ld. Counsel for the
applicant/Financial Creditor that it was filed beforethedecision taken in CP. This IA cannot be considered because it was not before us when
thematterwas heard before this Bench and reserved for orders.
3. IA has become infructuous and dismissed as such. File be consigned to the records.
