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Judgment
4 paragraphs · 83 words
The Court is convened through Video Conference.
1.
Mr. Sumit Kulkarni, Ld. Counsel for the Applicant/Operational Creditor present. None present for the Respondent.
2.
Rst.A/10(MB)2022: This is an Application filed by the original Petitioner/Operational Creditor for the restoration of the main Company Petition. Hard copy of the Application is not available in the court.
3.
List this matter on 19.09.2022. Counsel for the Applicant to ensure that hard copies of the Application are available in the court before the next date of hearing.