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Judgment
3 paragraphs · 44 words
No one shown appearance on behalf of the parties.
One IB Petition i.e. C.P. (I.B) 184/2018 has already been admitted on 01.09.2020 against the same Corporate Debtor.
Accordingly, the instant application become infructuous. In view of that, C.P. (I.B) 164/2020 is dismissed as infructuous.