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Judgment
2 paragraphs · 56 words
ORDER
Ld. Counsel for the parties are present. Ld. Counsel appearing for the Financial Creditor states across the bar that the, default amount has been paid by the Corporate Debtor. In view of the receipt of the payment, nothing survives in this Company Petition. Accordingly, Company Petition bearing C.P.(IB)825/MB/2020 stands closed. File be consigned to record.