- (1.) Tcp No.871/I&BP/NCLT/MB/MAH/2017 The petitioner is called absent. The Corporate Debtor Counsel is present stating that the petitioner sice was not even present on last date of hearing, despite direction was given on 15.11.2017 to the Petitioner to prove the defects lying in the petition. It is further mentioned that since the Petitioner side was absent on last date of hearing, this Bench gave a peremptory direction to the Petitioner to be present on next date of hearing without fail.
(2.) On verification of the attendance sheet file, we have noticed that the statement made by the Corporate Debtor is right. For the Petitioner has consecutively remained absent on the last dates of hearings as well as today's hearing, this Company Petition, by recording the absence of the Petitioner, is dismissed for default.;