HONEST SECURITY SERVICES Vs. HDIL LEISURES PVT LTD

JUDGEMENT

(1.) TCP No.539/I&BPNCLT/MB/MAH/2017

(2.) On verification of the attendance sheet file, we have noticed that the statement made by the Corporate Debtor is right. For the Petitioner has consecutively remained absent on the last dates of hearings as well as today's hearing, this Company Petition, by recording the absence of the Petitioner, is dismissed for default.