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Judgment
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ORDER
Ld. Counsel Mr. R. Shivaraman for the Applicant and Ld. Counsel Mr. K. Shiva for the Respondent are present.
Counsel for the Applicant submits that NCLT-Court1 has admitted IBA/1121/2019 vide Order dated 05.05.2020 and recommended for commencement of CIR Proceedings of the Corporate Debtor.
Hence, this IBA/1049/2019 has become infructuous. Accordingly, this IBA/1049/2019 is dismissed as infructuous.