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Judgment
4 paragraphs · 85 words
O R D E R
1.
Ld. Counsel for the petitioner present.
2.
Proof of service of the demand notice of the personal guarantor has not been filed with the petition, not even postal receipts have been attached.
3.
When this was pointed out, the Ld. Counsel for the petitioner, submitted upon instructions that he wants to withdraw the present petition, with liberty to file a fresh petition. Recording these submissions, CP(IB)33/KB/2022 is dismissed as withdrawn. Liberty to file fresh petition in accordance with law.