AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 95 words
ORDER
None present for the Operational Creditor. Ld. Counsel for the Corporate Debtor is present and submits that this Petition is not maintainable. Record reveals that by order dt. 01.06.2022, the matter is listed today under the caption “either for appearance or for passing dismissal order as there is no representation for the Operational Creditor”. Even today there is no representation for the Operational Creditor. In that view of the matter, it appears that the Operational Creditor is not inclined to prosecute the matter further. Hence, the Company Petition is dismissed for want of prosecution.