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Judgment
1 paragraphs · 55 words
Heard Mr. Shivangshu Naval, Adv. appearing on behalf of Petitioner/ Operational Creditor who submits that the Corporate Debtor is a struck off company and amount claim to be due in default is approximately 2,96,000/-. In view of above circumstances, he seeks to withdraw company petition. Permission granted CP No. (IB)- 311/9/JPR/2019 as dismissed as withdrawn.