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SBES Sugar Limited Vs Cogent Engineers Pvt.Ltd

National Company Law Tribunal · Decided on 23 May 2023 · Citation: (2023) 05 NCLT CK 0076

HON’BLE JUDGES
Praveen Gupta, Member (J) · Ashish Verma, Member (T)
RESULT
Disposed Of
CASE NUMBER
MA NO.06/2022 IN CP (IB) No.08/ALD/2021
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Judgment

3 paragraphs · 109 words

None present for the Operational Creditor. However, Ld. Counsel representing the Corporate Debtor present.

1.

It is observed that there has been no representation on behalf of the Operational Creditor during the past several occasions. There was no representation on 17.01.2023, 27.02.2023 and again on 11.04.2023. On 11.04.2023, this Tribunal had recorded the aforesaid non-appearance on behalf of the Operational Creditor and also the last opportunity was granted to the Operational Creditor to make his submissions.

2.

Since, today also, there is no representation on behalf of the Operational Creditor, the present application is dismissed for non-prosecution, and accordingly, CP (IB) No.8/ALD/2021 along with MA No.06/2022 stands disposed off.