AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
1 paragraphs · 151 wordsThe present Company Petition listed on various occasions, however, it is seen that none appeared, either on behalf of the Operation Creditor or Corporate Debtor. Taking note of the continuous absence on the part of the Operational Creditor, further strengthen our belief that the Operational Creditor is not interested to prosecute the matter. Further, it is also evident from the records that the amount involved in the present Company Petition is seventeen lakhs which is very meagre sum. Hence, this may also be a reason not to pursue the matter and thereby the matter went on unattended. In view of the above fact and circumstance this bench has no option except to dismiss the present Company Petition for non-prosecution. Accordingly, CP(IB) 436 (MB)2020 stands closed as dismissed for want of prosecution. File be consigned to record. All other pending IAs/MAs be disposed of as infructuous in terms of the above order.