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Judgment
3 paragraphs · 82 words1.
Ld. Counsel for the Operational Creditor present.
2.
The Corporate Debtor in this matter is already undergoing CIRP vide order dated 09/11/2021 passed in CP(IB)/565(KB)2020. Therefore, the present CP has become infructuous and is dismissed as such, with liberty to the Operational Creditor to have it revived at the stage it is left off, if there is any settlement in CP(IB)/565(KB)/2020. The Operational Creditor may file its claim with the IRP/RP appointed in CP(IB)/565(KB)2020.
3.
File be consigned to the record