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Judgment
3 paragraphs · 65 words
The instant matter is listed today for necessary order.
Advocate, Mr. Jaimin R Dave appeared on behalf of the Respondent and submitted that one CP(IB) 563 of 2018 filed under Section 9 of IB Code is admitted on 09.12.2020 by the Contemporary Bench. In view of that, the instant petition becomes infructuous.
Accordingly, the instant Petition i.e. CP(IB) 842 of 2019 stands dismissed as infructuous.