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Judgment
1 paragraphs · 52 words
Since the Corporate Debtor has already been admitted to CIRP in CP 1122 of 2021 vide order dated 13.10.2023, the present Petition has become infructuous. In view thereof, the CP 1222 of 2021 is disposed of as infructuous. The Petitioner/s is/are directed to approach the RP with respect to his/their respective claim/s.