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Judgment
Mr. Raghav Kapoor, Advocate for the Petitioner-Operational Creditor.
It is stated by learned counsel for the petitioner that he has no instructions to appear on behalf of the petitioner-operational creditor and he may be permitted to withdraw his vakalatnama, he may do so. It is seen that the present petition was filed last year, i.e. September 2022, and vide order dated 21.09.2022, learned counsel for the petitioner was directed to make compliance for clearly mentioning the date of default and also the compliance of declaration given at page No. 88 with respect to submissions of Form GSTR-1 and Form GSTR 3B, but even on today, no compliance has been made, despite two opportunities were granted in addition to the cost imposed of Rs. 5,000/-. In these circumstances, it seems that the petitioner is not interested to proceed with the present petition, hence the present petition is dismissed in default.