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Judgment
6 paragraphs · 89 words
Ld. Counsel for the applicant/Operational Creditor present. Ld. Counsel for the respondent/Corporate Debtor present.
2.
IA(IBC)/1095(KB)2021 â€" Ld. Counsel appearing for the applicant/Operational Creditor has moved this application for restoration of the main
C.P., which was dismissed for non-appearance of the Operational Creditor on three consecutive dates. After hearing the Ld. Counsel appearing for
the applicant/Operational Creditor, we restore the C.P. to its original file subject to payment of cost of Rs.20,000/- payable to the Corporate Debtor.
IA is disposed of accordingly.
3.
List this matter again on 16/03/2022.