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Judgment
2 paragraphs · 60 words
No one appeared for the Operational Creditor. Perused the record, it reveals that, no one appeared for the Operational Creditor for last four consecutive dates. It appears that Operational Creditor is not interested to pursue the matter, hence, the matter stands dismissed for non-prosecution with a liberty to revive the same.
Accordingly, CP(IB) 293 of 2019 stands dismissed for non-prosecution.