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Judgment
1 paragraphs · 110 wordsThe matter is taken up through Virtual Hearing (VC). Counsel, Ms. Raghavi Sharma appeared for the Corporate Debtor. None appeared from the Operational Creditor. It is evident from the records that this Company Petition has come on board for hearing on several times, but most of the time this matter has been adjourned for want of appearance or on some other pretext. On perusal of the papers and records available before this Tribunal and also taking into account the continuous absence of the Petitioner further strengthens the belief that the Petitioner is not interested to prosecute this matter. Hence the CP.(IB)-3464(MB)2018 is dismissed for non-prosecution file be consigned to records.