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Judgment
1 paragraphs · 108 wordsNone present from either side. This matter is listed on board on several occasions, however, it is evident from the order sheet of various dates that none has appeared from the side of the Petitioner. It appears that the Petitioner is not interested in prosecuting the matter. In view of the above conduct and continuous absence of the Petitioner, we are of the considered view that the Petitioner does not want to prosecute the matter any further. Accordingly, C.P No. 49/2014 and CA No. 163/2016 are dismissed for non-prosecution. All the pending IA’s/MA’s in this Company Petition are rendered infructuous and hence dismissed. File be consigned to records.