BARKET HIRING COMPANY Vs. DUCON TECHNOLOGIES PVT LTD

JUDGEMENT

(1.) Cp No. 1127/ I&BP/NCLT/MB/MAH/2017

(2.) The Petitioner side is absent. When this matter initially came up for hearing on 27.4.2017, the Petitioner was not present, then this Bench posted this matter for today with a direction to the Petitioner that in the event of Petitioner remained absent for today's hearing, the Company Petition would be dismissed for default.

(3.) Despite such direction, the Petitioner having remained absent for today's hearing also, this Company Petition is hereby dismissed for default.