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Judgment
6 paragraphs · 64 words
ORDER
1.
Ld. Counsel for the parties present.
2.
C.P. (IB)/351(KB)2022
a. Ld. Counsel appearing for the Operational Creditor after arguing and in view of bar under Section 10(A) of IBC, seeks to withdraw the present petition with liberty to pursue remedy available under any law.
b. In view of this position, this Petition is dismissed as withdrawn.
c. File be consigned to records.