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Judgment
3 paragraphs · 64 words
ORDER
Ld. Counsel for the Operational Creditor present. No Representation for the Corporate Debtor. Counsel for the Operational Creditor has filed a memo stating that the entire amount of Rs.1,09,186 has been received through “RTGS” on 28.02.2020 and therefore seeks to withdraw the present petition. The withdrawal Memo is taken on record and C.P.(IB)-274(MB)/2020 is dismissed as withdrawn.
File be consigned to the records.