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Judgment
Per: Rajeswara Rao Vittanala, Member (Judicial)
C.P.(IB)No.89/BB/2020 is filed by T. Jagadeesh (Petitioner/ Operational Creditor), U/s. 9 of the IBC, 2016 R/w Rule 6 of I&B (AAA) Rules 2016, by inter-alia seeking to initiate Corporate Insolvency Resolution Process (CIRP) in respect of CAMSON Seeds Ltd., (Respondent/Corporate Debtor) on the ground that it has committed default for an amount of Rs.17,16,038/- (Rupees Seventeen Lakhs Sixteen Thousand Thirty Eight only).
The Company Petition was filed before the Bench on 07.01.2020, and on scrutiny of the Application the Registry has raised certain office objections on 24.01.2020, and the same were sent by email to the Counsel on 24.01.2020 and 13.02.2020. However, the Objections were not complied within the time granted, and the case was listed on 27.02.2020 for non-compliance of office objections, and on that day neither the Petitioner nor Counsel for the Petitioner appeared before the Tribunal.
On perusal of the records, it shows that the case is not being prosecuted diligently. Therefore, the case was posted under the caption “For Dismissal” on 03.03.2020. Today also, neither the Petitioner nor Counsel for the Petitioner appeared before the Tribunal. It shows that the Petitioner is not interested to prosecute the case, and therefore, the Petition is liable to be dismissed for default for non-compliance of office objections.
In the result, C.P.(IB)No.89/BB/2020 is dismissed for default for non-compliance of office objections. No order as to costs.