AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 94 words
The matter is taken up through Virtual Hearing (VC). None appeared from either side. This matter was listed for hearing on 05.03.2020, on that date none appeared for the Operational Creditor and Counsel Ms. Shabnam Latiwala appeared for Corporate Debtor, matter was adjourned to 19.03.2020 for withdrawal. Thereafter matter appeared on 19.03.2020, 12.05.2021, 14.07.2021, 30.07.2021 and 08.09.2021. On these dates none appeared. Non-appearance of the parties continuously further strengthen our belief that the Operational Creditor is not interested to proceed with the matter. Hence CP(IB)/4437/(MB)/2018 is dismissed for non-prosecution. File be consigned to records.