AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 84 words
ORDER
Learned Counsel for the Resolution Professional, Learned Resolution Professional and Learned Counsel for the Corporate Debtor appeared via video conference.
In view of the order passed by the Hon'ble High Court of Telangana dated 1.06.2022 in CP(IB) No.2987 & 2553/2019 dismissing the CP(IB) No.154/7/HDB/2019, this Adjudicating Authority in terms of the memo filed by the Promoter states that the matter is no more in the record.
Hence, CP(IB) No. 154/7/HDB/2019 is hereby dismissed as per the directions of the Hon'ble High Court Telangana.