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Judgment
2 paragraphs · 54 words
ORDER
None for the applicant. On 15.04.2021, the Court Officer was directed to send notice to the Corporate Debtor. On 17th August 2021, none appeared for the applicant. The registry has already sent notice and last chance was given to the Corporate Debtor. Today, neither applicant appears nor Corporate Debtor. Application dismissed for default.
