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Judgment
3 paragraphs · 71 words
ORDER
On the withdrawal application filed by the Operational Creditor counsel after this CP/885/IB/2018 was admitted on 08.08.2019 and before constitution of the CoC on the ground the claim sought by the Applicant was resolved, this CP/885/IB/2018 is hereby dismissed as withdrawn with a direction to the Operational Creditor and the Corporate Debtor to pay the remuneration of the IRP as contemplated under the statute.
Accordingly, this MA/945/2019 is hereby allowed.