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Judgment
3 paragraphs · 66 words
No one appeared for the Operational Creditor. Even on last two dates of hearing no one had appeared.
It appears to us that Operational Creditor is not interested in pursuing the matter. Hence, the matter stands disposed-off for the want of non-prosecution with a liberty to get it revived as per Rule.
Accordingly, CP (IB) 121 of 2020 stands disposed of for want of non- prosecution.