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Judgment
3 paragraphs · 69 words
Learned Counsel Mr. Vishal Dave appeared for Corporate Debtor. No one appeared for the Operational Creditor.
Record reveals that no one appeared for Financial Creditor since last two dates of hearing. It appears that Operational Creditor is not interest to proceed with the matter. Hence, this proceeding stands disposed-off for want of prosecution with liberty to revive it.
Accordingly, CP(IB) 213 of 2017 stands disposed for want of prosecution.