- (1.) This Petition was filed on behalf of applicant under Section 186 of the Companies Act, 1956. The matter is listed for hearing today. The PCS for applicant has not furnished the required information to this Tribunal. Even in the last hearing, PCS for Petitioner and petitioner were absent. It appears that, the petitioner is not showing any interest to proceed in the matter. Therefore, petition deserves to be dismissed for non prosecution.
(2.) Accordingly Petition is dismissed for default.;