JUDGEMENT
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(1.) Learned Advocate Mr. Vishal Dave with Learned Advocate Mr. Nipun Singhvi present for Applicant. Learned FCA Mr. Hiten Parikh present for Respondent No. 2 in IA 1/2018. None present for other Respondents. The promoter filed information that is required by the RP in the application.
(2.) Learned Counsel appearing for RP represented that some more information is required to be given by the representative of Corporate Debtor. Hence, the representative of Corporate Debtor is directed to co-operate with the RP by furnishing required documents that are in the custody of Corporate Debtor. IA 1/2018 is disposed of accordingly.;
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