JUDGEMENT
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(1.) Counsel for the Applicant in IA/217/2017 present. Counsel for R2 and R3 present and filed the counter. Heard both the sides in relation to the prayers that have been made under para '9' of the Company Application. For the reason stated in the Application and the reply filed, Mr. B. Manimannan is hereby appointed as authorized signatory for Bank accounts of the 1st Respondent Company in the place of R2 viz., Ms. Ponjini Sivalingam. The rest of the prayers made in the IA are declined. Therefore, IA/217/2017 stands disposed of.;
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