ULTRA DRYTECH ENGINEERING LTD Vs. SEYA INDUSTRIES LTD

JUDGEMENT

(1.) Tcp 803/ I&BP /NCT T/MB/MAH/2017

(2.) None present from the Petitioner side. The Counsel for the Corporate Debtor is present. In view of the absence of the Petitioner side, list this matter to 19.9.2017 with preemptory direction to the Petitioner to remain present on next date of hearing, failing which this petition will be dismissed for default.