AI Structured Summary
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Judgment
2 paragraphs · 92 words
There is no representation for Petitioner and Respondent. As per daily Order dated 26.07.2021, it was submitted that documents were filed in the Registry on 24.03.2021, however, the Registry was unable to give SR. No. On verification, it appears that no documents are filed in the Registry till date.
The IBA is pending since 19.02.2020. Perusal of daily Order sheets reveals that various opportunities were granted to Petitioner to establish the case. However, till date the Petitioner could not establish the validity of invoices, in particular. The IBA stands dismissed for non-prosecution.