AI Structured Summary
Not yet generated for this judgment
Judgment
As recorded in the order dated 06.12.2021 the submission was made by the Ld. Counsel for the Applicant that the Applicant has filed a withdrawal
application on 26.05.2021 as the matter was resolved. The direction was given to Registry to list the said application on 07.12.2021. Order dated
07.12.2021 records that none appeared for the Applicant and the matter was to be listed on 13.12.2021, when again none was present and the matter
was not taken up due to paucity of time. Thereafter the matter was listed yesterday when again none appeared for applicant. Today also none
appears for applicant.
In view of the same, IB-1075(PB)/2020 is dismissed for non-prosecution along with pending IA’s therein.