Neo Sport Broadcast Pvt. Ltd. vs Chandigarh Network Systems Pvt. Ltd

Mr. Vikram Mehta, learned counsel for the petitioner has appeared today for the petitioner but only to press M.A. No. 291 of 2021 in which he has made a personal prayer to allow the application and discharge him from representing the petitioner in this petition.

Mr. Mehta has taken us through the averments in the M.A including the Company Master Data in Annx. A/4. From the averments and the Company Master Data, it is clear that petitioner as a corporate entity, has not responded to the various emails and requests through different modes made by Mr. Mehta to provide him with instructions in the matter. Since no response has been given to his emails and he has received no instructions, he expresses his inability to represent the petitioner and pursue the petition any further for final hearing.

The Company Master Data shows the data of last AGM and date of balance-sheet to be only of year 2016. The present status is "Active - Non - compliant". The email ID given in that document was also used by Mr. Mehta for seeking instructions in March 2021, but without any success.

In the facts noted above, the prayer made in the MA is allowed and Mr. Mehta is discharged as counsel of the petitioner in this matter.  The MA stand disposed of.  Let his name be deleted from the list of counsels representing the parties.

In view of the aforesaid development and considering that this petition is pending since 2012 and would be shortly listed for hearing, in the interest of justice, let a copy of this order be sent to the petitioner at its given address and also email ID mentioned in Annx. A/4. If no appearance is made on behalf of the petitioner by the next date, this Tribunal will consider passing appropriate directions or orders on the ground of non-prosecution of the petition.

Post the matter under the head "for orders" on 12.1.2022.