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Judgment
3 paragraphs · 45 words
ORDER
The urgent hearing application (IA-3444/2020) is hereby allowed. As to the withdrawal application (IA-1282/2020) filed under Section 12A of Insolvency & Bankruptcy Code, the same being in compliance with the procedure laid under IBC, Company Petition-(IB)-427(PB)/2019 is hereby dismissed as withdrawn.
IA-1282/2020 is allowed.