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Judgment
4 paragraphs · 52 words
ORDER
1.
Mr. Prakhar Tandon, Advocate appeared for the Petitioner.
2.
Learned Counsel for the Corporate Applicant informs that copy of the petition has already been served to the Financial Creditor. However, service of the petition to the IBBI is yet to be done.
3.
List this matter on 18.04.2024 for hearing.