ASSOCIATED JOURNALS LTD Vs. MYSORE PAPER MILLS LTD

JUDGEMENT

(1.) NONE appears for the appellant despite service of notice on the appellant.

(2.) IT appears that the previous counsel sought direction from this Court to discharge him as advocate-on-record. Notice was also sent by speed post A.D./Courier to M/s. Associated Journals Ltd., Lucknow, U.P. and M/s. Associated Journals Ltd., New Delhi requesting them to contact them otherwise they will not be in a position to attend to the above matter and will seeks direction from this Court for discharge as advocate-on-record. When the matter was taken up for hearing on 12.04.2006, a submission was made by the learned counsel appearing for the appellant that no reply has been received from the addressee till date and, therefore, further time may be granted. The matter was adjourned by four weeks. Even today, there is no representation on behalf of the appellant. The counsel is also not present in the Court.

(3.) THE said Company Appeal No. 1 of 1994 which has been dismissed by the High Court had been filed by the appellant herein against the order dated 10.01.1994 passed by the learned Company Judge of the said Court in Company Petition No.3 of 1987 whereby the respondent, namely, the Mysore Paper Mills Ltd. were directed to file a fresh affidavit to remove the defect in the verification accompanying the said Company Petition and thereafter for the listing of the petition for passing orders regarding advertisement.