BENNET, COLEMAN AND COMPANY Vs. VNOW TECHNOLOGIES

JUDGEMENT

(1.) This rectification petition, under Sec. 57[57. Power to cancel or vary registration and to rectify the register. -

(2.) Notice was issued on the petition, by the learned IPAB, on 28/9/2020. Thereafter, the matter was listed before the learned IPAB on 23/3/2021. Consequent to the enactment of the Tribunals Reforms Act, 2021 and transfer of the matter to this court, the petition was listed before this Court on 14/1/2022, 26/4/2022, 11/7/2022, 6/9/2022, 28/10/2022, 14/12/2022 and 16/1/2023.

(3.) Respondent 1, despite service by both before the learned IPAB as well as this Court, has remained continuously absent. As such, the court has heard Ms. Mamta Rani Jha, learned Counsel for the petitioner, and, having perused the record, proceeds to dispose of the present petition.