JUDGEMENT
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(1.) Notice of the application. Mr. Alok Agarwal, learned counsel for the Corporate Debtor accepts notice and seeks time to obtain instructions in terms of the provisions of Section 19(2) of the Insolvency and Bankruptcy Code, 2016.
(2.) A copy of the application shall be handed over to him during the course of the day. List for further consideration on 16.08.2017.;
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