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    M.K. Alloys Private Limited, In Re

    1. The learned counsel for the applicant seeks a short date for placing on record the certificate of Chartered Accountant of Applicant No. 1 company to the effect that there are no secured and unsecured creditors.

    2. List the matter on 12.02.2019 and the compliance be made at least one day before the date fixed.

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    M.K. Alloys Private Limited, In Re
    (Feb 6, 2019)