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Judgment
The Court is convened through Video Conference.
None for the Applicant/Operational Creditor. Mr. Rudresh Jagdale, Ld. Counsel for the Respondent/Corporate Debtor present.
IA-1688/2022 : Counsel for the Respondent/Corporate Debtor submits that this is an Application filed by the Applicant/Operational Creditor for seeking Restoration of the Petition which was dismissed on account of non-prosecution vide order dated 05.05.2022.
However, from the records, it has been observed that on the last two occasions, none appeared on behalf of the Corporate Debtor whereas the Counsel for the Applicant was present but not argued the present Application. Today, Respondent’s side present but none appears on behalf of the Applicant. Counsel for the Respondent submits that copy of IA-1688/2022 is not served on the Respondent till date.
It seems that the Applicant/Operational Creditor is not interested to pursue their Application. Hence, IA-1688/2022 is dismissed for non-prosecution.