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Judgment
2 paragraphs · 105 words
ORDER
None present for the Operational Creditor when the matter is called out. Counsel for the Corporate Debtor is present. Record reveals that there is no representation from the side of the Operational Creditor since October, 2021 though thereafter the matter was listed on Board on number of occasions. The continuous absence on the part of the Operational Creditor further strengthens the belief of this Bench that the Operational Creditor is no more inclined to prosecute his claim further. In that view of the matter, the Company Petition bearing CP (IB) No. 2359 of 2019 is disposed of as dismissed. File be consigned to record.