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Judgment
3 paragraphs · 51 words
ORDER
Learned Lawyer for the Petitioner submitted that an application is filed under Section 9 of the IB Code has already been admitted against the same Corporate Debtor on 16.03.2020, in CP(IB) No. 533/2018. In view of that, the instant application become infructuous.
Accordingly, the instant application is dismissed as infructuous.