LAWS(NCLT)-2017-5-121

IN RE Vs. TECHPRO ENGINEERS LTD

Decided On May 16, 2017
IN RE Appellant
V/S
Techpro Engineers Ltd Respondents

JUDGEMENT

(1.) The matter has been called twice. Even in the post lunch session no one has appeared in support of the petition. Consequently, the petition is dismissed for non-prosecution.