B.S.V. Prakash Kumar, Member - (1.) Cpno. 1219/ I&BP/NCLT/MB/MAH/2017
(2.) The Petitioner is personally present before this Bench stating that he has never given any instructions to the Counsel to withdraw the Company Petition filed by him, whereas the erstwhile Counsel filed the withdrawal Memo for withdrawal of the Company Petition without his instructions. In pursuance of that withdrawal memo, this Bench has dismissed this Company Petition on 25.7.2017.
(3.) Though this Petition is dismissed on 25.7.2017 on the Withdrawal Memo filed by the erstwhile Counsel, somehow this matter started appearing on the mentioning made by the Counsel Rushil Mathur instructed by the Petitioner herein without even an Application. It is known that since the law does not permit for filing any Restoration Application, this Bench cannot even take up any Restoration Application except entertaining fresh petition in accordance withjaw.;