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Judgment
1 paragraphs · 158 wordsThe matter is taken up through Virtual Hearing (VC). The matter was listed on 16.08.2021 on that day order was passed by the bench directing parties to remain present on the next date of hearing, in case they fail to appear, the Petition will be dismissed. It is further evident from the records that this Company Petition has come up board on several times, but most of the time this Company Petition has been adjourned for want of appearance or on some other pretext. Today also none present for the Petitioner. On perusal of the papers and records available before this Tribunal and taking into account the continuous absence of Petitioner further strengthens the belief that the Petitioner is not interested to prosecute the matter. In view of the above facts and circumstances of the matter, this Tribunal has no option except to dismiss this Petition. Accordingly, the C.P.(IB)-1806(MB)/2018 is dismissed for non-prosecution. File be consigned to records.