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Judgment
2 paragraphs · 58 words
Heard Mr. Vikas Jain, Adv. appearing on behalf of the Petitioner/ Financial Creditor. Learned counsel for the Petitioner seeks to withdraw the present petition. Permission granted. CP No. (IB)- 47/7/JPR/2019 is dismissed as withdrawn.
IA No. 130/JPR/2022 has been filed by the Respondent/ Corporate Debtor, the same has become infructuous. Hence, the IA is also disposed of accordingly.