Matter is called. As seen from the order dated 16.08.2017, the Registry was directed to issue notice to the Petitioner. The notice has been issued on the same day by the Registry which has been delivered and the track delivery report is also placed on the file. It appears that the Petitioner is not interested to pursue the matter in spite of service of the notice. Therefore, the petition isdismissed in default.
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K. Ramalingam ? v. Sgs Petor Organic Ltd. ?
K. Ramalingam ? v. Sgs Petor Organic Ltd. ?
(National Company Law Tribunal)
Petition Number: TCP/283/(IB)/2017 | 22-08-2017
Advocate List
Bench
- Ch. Mohd. Sharief Tariq, J.M.
- S. Vijayaraghavan, (Technical Member))
Eq Citations
- LQ/NCLT/2017/5177
Head Note
Constitution of India — Arts. 32 and 136 — Default in filing return — Petitioner not interested in pursuing matter in spite of service of notice — Petition dismissed in default
