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Judgment
4 paragraphs · 67 words
Learned Lawyer, Ms. Prachiti Shah is present for the Petitioner.
Learned Lawyer, Mr. Tirth Nayak is present for the Respondent.
Both parties submitted that an application is filed under Section 9 of the IB Code has already been admitted against the same Corporate Debtor on 12.03.2020, in CP(IB) No. 98/2020. In view of that, the instant application become infructuous.
Accordingly, the instant application is dismissed as infructuous.