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Judgment
3 paragraphs · 69 words
No one appeared for the Operational Creditor.
On perusal of the record, it reveals that, since filing of this petition no one attended the matter on behalf of the Operational Creditor. It appears that the Operational Creditor is not interested to proceed with the matter, hence the petition stand disposed of for non-prosecution.
Accordingly, TP No. 201 of 2019 [CP(IB) No. 718 of 2019] stands disposed of for non-prosecution.