Learned Counsel for the Respondent submits that a copy of the order from the Registrar of Companies Chhattisgarh regarding strike off of the Respondent Company from the Register of Companies could not be obtained as the old data is said to be not available in the online records of the concerned Ministry. He further submits that he will apply for a certified copy of the same which may take some time.

Learned Counsel for the Petitioner, however, submits that the Respondent Company is still in existence and even reply has been filed on its behalf in this matter. She, however, requests that she would also seek further instructions in this regard and inform the status.

Both sides request that this matter may be adjourned to some other date.

As requested, let this matter be listed for Directions on 08.01.2027.