ashok kumar gupta v. m.d. creations and 2 ors

1. The Court: Report submitted by the Receiver be taken on record.

2. Learned advocate appearing for the petitioner submits that there is no urgency at present.

3. In view of the notification bearing No.1691-RG dated April 19, 2021, AP/176/2021 will go out of the list with liberty to mention.