National Company Law Appellate Tribunal
M/S India Awake For Transparency vs M/S Hasham Investement And Trading ... on 6 December, 2024
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Transitory (CA) No. 902075/2024
(E-filing No. 9805118/02075/2021)
In the matter of :
India Awake for Transparency ... Appellant
V
Hasham Investment and Trading Company ...Respondent
Present:
For Appellant : Mr. Subramanian, Advocate
ORDER
(Hybrid Mode) 29.11.2024:
Though the Appeal was filed on 31.12.2021, and has been placed before us. Owing, to the fact that the defect was not removed. But, the counsel for the Appellant submits that this Appeal may be 'dismissed' as not pressed. The same is accordingly dismissed as not pressed, based on the statement of the Counsel for the Appellant.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) GL/TM/MS Transitory (CA) No.902075/2024 Page 1 of 1