Ramesh Chand Agarwal And Ors vs Mohani Tea Leaves Private Limited And Ors

Jinan K.R., J

This unnumbered application being I.A. No. /KB/2020 in C.P. (IB) No. 1753/KB/2019 filed by the Applicant inter alia, seeking directions from this Hon'ble National Company Law Tribunal, to set aside and or modify the interim order dated 21st October, 2019 passed in CP 1753/KB/2019 in respect of signatory to bank account and for further orders and/or directions in the facts stated hereinafter.

This application when came up for consideration nobody turned up from the side of the Petitioner. Ld. Counsel for Respondent No. 2 & Ld. Counsel for Respondent No. 3 who appears opposed this application.

Since nobody turned up on the side of the applicant and not prosecuted on the side of the Petitioners, it appears to me that there is no urgency in hearing this application and thereby the applicant has not turned up for prosecuting the application. Accordingly this application is liable to be dismissed.

In the result the I.A. (IB) No. /KB/2020 in C.P. (IB) No. 1753/KB/2019 is dismissed for want of prosecution. No order as to costs.

The Registry is directed to send e-mail copies of the order forthwith to all the parties inclusive of the Counsel.