JUDGEMENT
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(1.) Tcp No. 633/I&BP/NCLT/MB/MAH/2017 None present. However, on perusal of records, it has been observed that the Petitioner's side has not filed Form 5 as mentioned in Notification (GSR 732(E) ) dated 29.06.2017.
(2.) Therefore, this Petition is hereby abated with liberty to proceed as mentioned in the Notification dated 29.06.2017.;
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