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Judgment
3 paragraphs · 77 words
O R D E R
1.
Ld. Counsel for the Operational Creditor present. No representation for the Corporate Debtor.
2.
Counsel for the Operational Creditor submits that he has instruction to withdraw the present Petition and seeks leave of the Court to withdraw the Petition with liberty to file appropriate proceedings. Accordingly, C.P.(IB)-1727(MB)/2019 is dismissed as withdrawn with liberty granted to the Operational Creditor to initiate appropriate proceedings in accordance with law. File be consigned to records.