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JSB Consultants Vs AL Tabarak Frozen Foods Pvt Ltd

National Company Law Appellate Tribunal · Decided on 1 September 2023 · Citation: (2023) 09 NCLT CK 0002

HON’BLE JUDGES
Manni Sankariah Shanmuga Sundaram, Member (J) · Dr. Binod Kumar Sinha, Member (T)
ACTS & SECTIONS REFERRED
Insolvency and Bankruptcy Code, 2016 — Section 9
RESULT
Dismissed
CASE NUMBER
Company Appeal (IB) No.61/ND/2021
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Judgment

1 paragraphs · 91 words

This is an application filed under Section 9 of IBC, 2016. However, despite repeated calls, no one has appeared on behalf of the Operational Creditor namely JSB Consultants. It is seen from record that even on the earlier date i.e. 21.08.2023, no one has appeared on behalf of the Operational Creditor. Therefore, in the interest of justice, the matter was posted for today i.e. 01.09.2023. Today also, there is no representation on behalf of the Operational Creditor despite repeated calls. Therefore, the Section 9 application i.e. IB/61/ND/2021 is dismissed for non-prosecution.