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Judgment
2 paragraphs · 71 words
This is an application under section 12A of the IB Code for withdrawal of the above mentioned application with the affidavit in support. We have heard the submissions made by the Ld. counsel for the operational creditor and also perused the contents of the application. The IB No. 3489 of 2019 which is an application under Section 9 of the IB Code 2016 is dismissed as withdrawn.
The application is allowed.