Tribunals and CommissionsDivision Bench(2022) 06 NCLT CK 0558

Orissa Computer Academy vs Apollo Med Skills Ltd

National Company Law Tribunal · Decided on 10 June 2022

HON’BLE JUDGES
Bhaskara Pantula Mohan, Member (J) · Dr. Binod Kumar Sinha, Member (T)
CASE NUMBER
TRANSFER PETITION NO. COMPANY PETITION/APPLICATION NO.RST.A (IBC)/3/2021 in Company Petition IB/67/2021

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Judgment

2 paragraphs · 123 words

RST.A(IBC)/3/2021- Learned Counsel for the Applicant and Learned Counsel for the Respondent appeared via video conference.

This is an application for the restoration of original Company Petition which was dismissed on 16.11.2021. Earlier Shri Debadatta Mahapatra appeared in this matter and due to his sudden demise, the Applicant could not pursue the matter resulting in the dismissal of this Company Petition on the ground that there is nobody to pursue the same. Having seen the Application and having gone through the pleadings, we are convinced with the reason given by the Learned Counsel for the Applicant and we hereby direct the original Company Petition be restored and taken back on record. Application allowed. List the Company Petition (IB)/67/2021 for filing counter on 06.07.2022.