VIJAY DANAPUR Vs. AVESTHAGEN LIMITED

JUDGEMENT

(1.) The petition is listed before the Bench for compliance of objections raised by the Registry. On earlier adjournment dated 07.11.2017, the Counsel on record filed memo of withdrawal of appearance for the petitioner/Operational Creditor. Therefore, this Tribunal ordered notice to the Petitioner before passing order.

(2.) The petitioner is called today to appear before the Tribunal. He is absent. No representation for him. This matter is relating to the year 2014. This is a transferred matter from the Hon'ble High Court of Karnataka. Matter is listed from time to time to comply the objections raised by the Registry. It appears petitioner is not showing any interest to proceed with the matter. Therefore, petition is liable to be dismissed as default.

(3.) Accordingly, Petition is dismissed as withdrawn for non-prosecution.