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Judgment
5 paragraphs · 57 words
O R D E R
Mr Zitendar Rao, erstwhile Resolution Professional present physically.
Learned proxy Counsel for Respondent No.2 present physically and stated that the second respondent/ COC Member has paid the bank share as claimed by the Resolution Professional.
Resolution Professional also filed the receipt of the memo.
Memo is recorded. accordingly, this application is closed.