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Judgment
3 paragraphs · 95 wordsNone appeared for the Petitioner.
On 05.03.2021, the petitioner sought time on the ground that the matter will be settled and the matter was adjourned to 22.03.2021. On 22.03.2021 Petitioner was not present and the matter was posted to 03.05.2021 for appearance of the petitioner/dismissal of the Petition. Today also none appeared for the Petitioner despite listing the above matter for appearance of the Petitioner/dismissal of the Company Petition.
The conduct of the Petitioner shows that the petitioner is not interested in prosecuting the above matter. Hence, the above Company Petition is dismissed for non-prosecution.