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5 paragraphs · 97 words
IA No. 347/JPR/2020
The present IA has been preferred by the RP under Section 43,50 and 66.
Ld. Counsel appearing on behalf of the Erstwhile RP states that she has instructions to withdraw the said application. In view of the request made, IA is dismissed as having been withdrawn.
IA No. 438/JPR/2021
The Ld. RP has informed us that IA No. 438/JPR/2021 is nothing, but the reply filed by the Suspended Management to IA No. 347/JPR/2020. In view of the fact that the RP is not pressing IA No. 347/JPR/2020, IA No. 438/JPR/2021 is disposed off accordingly.