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Judgment
1 paragraphs · 76 words
Heard the submissions made by the Authorized Representatives of the Operational Creditor as well as Counsel for the Corporate Debtor. Counsel for the Operational Creditor has submitted that the matter has been amicably resolved and he will file necessary application for withdrawal of the matter latest by 23.05.2022. The Counsel for the Authorized Representatives has submitted that he was unwell therefore could not attend the hearing on the last two occasions. List this matter on 23.05.2022.