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Judgment
3 paragraphs · 71 words
ORDER
None present on behalf of the Corporate Debtor side. Operational Creditor counsel is present.
List this matter on 25.09.2019 with a direction to the Operational Creditor side to file proof of service affidavit by way of an undertaking stating that the Operational Creditor would pay the remuneration of the IRP as well as costs of IRP until before constitution of CoC and make submissions on the next date of hearing.