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Heliflex Hydraulics & Engg Co vs Seven Oaks Engineering Pvt Ltd

National Company Law Tribunal · Decided on 3 March 2022 · Citation: (2022) 03 NCLT CK 0009

HON’BLE JUDGES
Dr. Deepti Mukesh, Member (J) · Kaushalendra Kumar Singh, Member (T)
RESULT
Dismissed
CASE NUMBER
CP(IB) 328 of 2020
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Judgment

6 paragraphs · 134 words

Rst. A/01 of 2022.

This application is filed by the Operational Creditor seeking restoration of the main insolvency application i.e. CP(IB) 328/2020 which was dismissed for non-prosecution vide order dated 10.12.2021.

While dismissing the application it was recorded that the copy of application is only uploaded on E-portal and none had appeared for the applicant on few occasions. The learned counsel for the applicant states that on 10.12.2021 due to technical issues she could not join the Video Conferencing hearing and the matter came to be dismissed.

She further prays orally that order dated 10.12.2021 be set aside and application be restored. Considering the submission we allow the application and set aside the order dated 10.12.2021 dismissing C.P.(I.B) 328/2020.

List for further consideration on 20.04.2022.

Rst. A/01 of 2022 is allowed and disposed of