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Judgment
IA NO. 95/2021
No one is present on behalf of the Applicant at the time of virtual hearing, therefore, the application is dismissed for default of non-prosecution in terms of our earlier order dated 10th January, 2022 wherein it is is made clear that if on the next date of hearing no one appears on behalf of applicant, the matter will be dismissed for non-prosecution. Therefore, the application is dismissed today.
IA NO. 255/2021
This is an application filed under Section 60(5) of IBC. The Applicant are Suspended Directors of Applicant No.1 who is 50 % shareholder of “M/s Panacealife Healthzone Pvt. Ltd” and the applicants are not present at the time of virtual hearing of the matter. We have gone through the application as well as relief/prayer sought in the matter, the prayer sought have now become infructuous as the Resolution Plan has already been approved. Therefore, this application is dismissed.