JUDGEMENT
Manorama Kumari, Member -
(1.) Learned Advocate Mr. Mehul Surti present for Operational Creditor/ Applicant. Learned Advocate Mr. Rohan Shah present for Respondent.
(2.) Applicant/ operational creditor submitted that he has alreadyjeceived amount of Rs 1 lac from corporate Debtor and Corporate Debtor also pay the amount in due course to the Operational creditor.
(3.) At request of both sides the matter is listed on 04.10.2017.;
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