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Judgment
1 paragraphs · 97 words
Ld. Counsel on behalf of the Operational Creditor and Ld. Sr. Counsel on behalf of the Corporate Debtor are present. Both the Ld. Counsels submitted that the parties are trying to settle the matter amicably therefore, sought time. Pleadings are complete. The adjournment on the similar ground was sought on the last date of hearing i.e. 08.10.2024. Last opportunity is given to the parties either settle the matter, failing which the matter will be proceeded as per law. On the request made by the Ld. Counsel on behalf of the Operational Creditor, list the matter on 17.01.2025.