TASNEEM PATEL Vs. AAT ACADEMY INDIA LIMITED

JUDGEMENT

(1.) Aggrieved against the order dated 04.08.2015 made in C.P.No.257 of 2013, whereby the company petition was dismissed as not maintainable, the present appeal has been filed.

(2.) Heard the learned counsel appearing for the appellant.

(3.) As the learned counsel who represented the respondent before the learned single Judge reported no instructions on the earlier occasion, notice was directed to be served on the respondent. Accordingly, it was sent and the name of the respondent is printed. Despite the same, none appears for the respondent and hence we are proceeding with the matter with the available records.