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Judgment
8 paragraphs · 123 words
O R D E R
1.
Ld. Sr. Counsel/Counsel for the parties present.
2.
Two Demand Drafts is handed over to the Ld. Counsel for the Operational Creditor who accepts the drafts. The principal amount payable by the Ld. Sr. Counsel appearing for the Corporate Debtor. Copies whereof is taken on record are as follows:
| Demand Draft Nos. | Date | Amount (Rs.) |
|---|---|---|
| 291569 | 04.10.2023 | 75.00.000/- |
| 291570 | 04.10.2023 | 85,56,476/- |
3.
Ld. Counsel appearing for the Operational Creditor submits that they like to claim interest and seeks liberty to pursue it in the appropriate forum.
4.
In view of such, this C.P. (IB)/354(KB)2022 is dismissed as withdrawn with a liberty to the Operational Creditor to pursue its remedies in regard to the interest component, before any appropriate forum in accordance with law.