- (1.) T.C.P. No. 764/I&BC/NCLT/MB/MAH/2Q17 None present from the side of the Petitioner when the case was called.
(2.) On last few occasions, as per the Notings of the Order Sheet it shows that it was intimated that the Petition was "Admitted" by the Hon'ble High Court and the matter was subjudice at that stage. Meanwhile as per the change in the Statute and due to the introduction of I&B Code 2016, the Petition was Transferred from the Hon'ble High Court to NCLT.
(3.) We have noted that through a Notice dated 09.01.2015 the Petitioner had called upon the Respondent debtor to make the Payment of Rs. 95,25,939/-. However, it is also noticed that on number of occasions the matter remained unrepresented. As a result the Petition deserves to be dismissed for want of prosecution.;