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Judgment
4 paragraphs · 98 words
ORDER
None is present on behalf of the Operational Creditor despite court notice issued. It appears that since the assets of the Corporate Debtor have been completely liquidated by handing it over to the Operational Creditor and reducing the outstanding liability to whatever extent, the Operational Creditor is no longer interested in pursuing the case. As none is present on behalf of the parties despite notice, it is directed that the Corporate Debtor be dissolved and the name be struck off from the Register of the ROC.
Order be communicated to the ROC.
File be consigned to records.