M K Shrawat, Member - (1.) None present.
(2.) The matter is Transferred from the Hon'ble High Court filed under section 433 of the Companies Act, 2016 for the outstanding debt of Rs. 9,99,572 (Principal amount) and Rs. 70,000/- (as interest) .
(3.) This matter appeared for the first time on 26.04.2017 none were present and the matter was adjourned to 06.07.2017. On 06.07.2017 none appeared and the procedure of intimation was stated in the Order and the Registry was directed to upload the Order on the official site. Thereafter the matter was adjourned to 14.07.2017. On 14.07.2017 none appeared and the matter was adjourned to 23rd August, 2017. On 23.08.2017 none appeared and for want of time the matter was adjourned to 11.09.2017. On 11.09.2017 again none appeared and for want of time adjourned to 26.09.2017. On 26.09.2017 none present and the matter was adjourned to 08.11.2017. On 08.11.2017 again none appeared.;