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Judgment
2 paragraphs · 43 words
ORDER
On the application filed u/s.7 of the Insolvency and Bankruptcy Code, 2016 being admitted against this Corporate Debtor in IBA/863/2019, this IBA/851/2019 is hereby dismissed with liberty to the Financial Creditor to make its claim before the IRP already appointed in IBA/863/2019.
