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Judgment
4 paragraphs · 42 words
ORDER
1.
Learned Counsel for the Operational Creditor present. No representation on behalf of the Corporate Debtor.
2.
Learned Counsel for the Operational Creditor seeks to withdraw the present Petition.
3.
Accordingly, C.P.(IB)-4285(MB)/2019 is dismissed as withdrawn. File be consigned to records.