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Judgment
3 paragraphs · 77 words
No one appeared for the Operational Creditor.
Perused the record, it reveals that, the Operational Creditor had not been appeared for the last three dates of hearing, even proof of service of notice to the Corporate Debtor is also not filed. It appears that the 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) 145 of 2020 stands dismissed for non-prosecution.