Tribunals and CommissionsDivision Bench(2019) 09 NCLT CK 0850

R Raghr Raghavendran (Rp) vs Sify Technologies Ltd

National Company Law Tribunal · Decided on 12 September 2019

HON’BLE JUDGES
B.S.V. Prakash Kumar, Member (Judicial) · S. Vijayaraghavan, Member (Technical)
RESULT
Disposed Of
CASE NUMBER
MA/952/2019 in IBA/243/2019

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Judgment

2 paragraphs · 45 words

On the application filed by the Petitioner counsel seeking for restoration of internet connection, the Respondent counsel having stated that internet connection has already been restored, we are of the view that this application has become infructuous.

Accordingly, this MA/952/2019 is hereby dismissed as infructuous.