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Judgment
ORDER
Ld. Counsel for the Petitioner present.
On 07.03.2023, final opportunity was granted for filing service affidavit. The service affidavit was required to be filed after publication in two newspapers for service upon the Corporate Debtor through publications in terms of the order dated 22.02.2023.
Service affidavit has not been filed and upon instructions, Ld. Counsel appearing for the Operational Creditor seeks to withdraw this Petition. Right to file service affidavit was closed on last date i.e. 07.03.2023 and this matter was posted for orders today.
Today, when this matter was taken up for consideration, Ld. Counsel appearing for the Operational Creditor, upon instructions, seeks to withdraw this Petition.
In view of this position, this Petition is accordingly, dismissed as withdrawn.
File be consigned to records.