M.M. Kumar, Member - (1.) C.A. No. 447(PB) /2017 This is an application for recalling order dated 07.12.2017 dismissing Company Application No. (IB) -561(PB) /2017 for non-prosecution. The reason for non-appearance is stated to be the intimation of wrong date orally by the officials in the registry.
(2.) However, the aforesaid explanation is not acceptable as the Registry has listed the case itself first on 01.12.2017 and then on 07.12.2017. Learned Counsel for the petitioner then stated that on the ground of communication gap, aforesaid default has occurred. We accept the aforesaid statement and restore the petition. For the reasons stated above, the order dated 07.12.2017 is recalled and the petition is restored to its original number. Application stands disposed of. (IB) -S61(PB) /2017 The main case is called up for hearing.
(3.) On examination of the petition, we find that the name of Interim Resolution Professional has not been proposed by the petitioner.;