IN RE Vs. LEADRAIL INFRA SOLUTION PRIVATE LIMITED

JUDGEMENT

(1.) This Petition was filed on behalf of applicant under Sections 230 to 232 of the Companies Act,2013 r/w the Companies(CAA) Rules,2016. The matter was listed from time to time, no representation from the petitioner company and counsel for petitioner was also absent on 17.10.2017. Accordingly, Notice was issued to Managing Director of the company. The Managing Director appeared in this Tribunal when notice was issued to the company and requested time for complying the objections. Again the matter was listed on 6.11.2017, on that day neither Managing Director nor the Counsel appeared before this Tribunal. Again the matter is adjourned today for compliance of objections raised by the Registry as a last chance and no further adjournment will be given. Today too there is no representation and none appeared for Petitioner Company.

(2.) It appears that, the petitioner company is not having any interest to in the matter. Therefore, petition deserves to be dismissed for non prosecution.

(3.) Accordingly Petition is dismissed for default.