Tribunals and CommissionsDivision Bench(2022) 09 NCLT CK 0308

Sterile India Private Limited vs Vexta Laboratories Private Limited

National Company Law Tribunal · Decided on 29 September 2022

HON’BLE JUDGES
Shyam Babu Gautam, Member (Technical) · P.N. Deshmukh, Member (Judicial)
CASE NUMBER
C.P.(IB)969/MB/2019

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Judgment

2 paragraphs · 81 words

ORDER

None present for the Parties when the matter is called out. Record reveals that there is no representation from the either side since 11.01.2022. The continuous absence on the part of the Operational Creditor further strengthens the belief of this Bench that the Operational Creditor is no more inclined to prosecute his claim further. In that view of the matter, the Company Petition bearing CP (IB) No. 969 of 2019 is disposed of as dismissed. File be consigned to record.