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Judgment
2 paragraphs · 81 words
ORDER
None present for the Parties when the matter is called out. Record reveals that there is no representation from the either side since 11.01.2022. The continuous absence on the part of the Operational Creditor further strengthens the belief of this Bench that the Operational Creditor is no more inclined to prosecute his claim further. In that view of the matter, the Company Petition bearing CP (IB) No. 969 of 2019 is disposed of as dismissed. File be consigned to record.