Compliance Tiger vs Steel Authority Of India Limited And Others

Sujit Narayan Prasad, J

Petitioner in-person is not present.

The matter was listed on 4th July, 2022, but none appeared for the petitioner, however, the matter was adjourned to be listed today. The order dated 4th July, 2022 reads as under:

“None appears for the petitioner.

It appears from order-sheet dated 04.12.2019 that two weeks’ time was allowed by the Lawazima Board of Joint Registrar (Judl.) to remove the defects, failing which the case was directed to be placed before the Lawazima Board of learned Registrar General. But the defects were not removed by the petitioner, as such the matter was listed before the Lawazima Board of learned Registrar General who allowed two weeks’ time to remove the defects failing which the matter was directed to be listed before this Bench.

On 23.07.2021, the matter was listed before this Bench but the petitioner did not appear in person nor did anybody appear on his behalf to represent his case.

Today, on repeated call none appeared on behalf of petitioner.

However, with a view to give one more chance to the petitioner, the matter is adjourned to be listed on 5th July, 2022.

It is made clear that if tomorrow none will appear on behalf of petitioner, order for dismissal of the case for non-prosecution may be passed. ”

It appears that the petitioner has lost its interest in the matter since even after lapse of three years and giving ample opportunity to the petitioner to remove the defects, even the defects have not been removed.