1. Case taken up. Learned Counsel for Petitioner as well as a Resolution Professional are present.
2. Substitution application with regard to change of name of Company, Respondent No. 1 has been moved. Copy of same is to be given to other side.
Time for filing objection, if any, for this application is being requested by RP. Respondent No. 2Â and Respondent No. 3 were served with notice.
They have filed their objection/ reply. Now, they are not appearing as the Respondent Company, Respondent No. 1, is under process of liquidation.
3. Hence, let a notice be issued to both Respondent No. 2 and Respondent No. 3. Steps be taken by Petitioner within two weeks. Dasti notice be
issued besides Speed Post Mode.
4. List the matter on 20.05.2024 “for further directionsâ€.
