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Judgment
4 paragraphs · 63 words
ORDER
No one appeared for the Operational Creditor and also for the Corporate Debtor.
Records reveals that no one had appeared in the matter even prior to lock-down. It appears that Operational Creditor is not interested to proceed with the matter. Hence, proceeding stands disposed-off for non-prosecution with liberty to Operational Creditor to get it revived.
Accordingly, CP(IB) 451/2018 stands disposed-off for non-prosecution.