National Company Law Appellate Tribunal
Sri Kalyan Chowdhury vs Cipla Limited on 24 February, 2023
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Competition Appeal (AT) No. 35 of 2019
IN THE MATTER OF:
Kuntal Chowdhury ...Appellant
Versus
Macleods Pharmaceuticals Ltd. & Anr. ...Respondents
Present:
For Appellant : None
For Respondents : Ms. Archana Sahadeva, Mr. Siddharth Raj Choudhary,
Advocates for R-1
Mr. Nakul Mohta, Mr. Devansh Srivastava, Advocates
for R-2
With
Competition Appeal (AT) No. 36 of 2019
IN THE MATTER OF:
Kalyan Chowdhury ...Appellant
Versus
Cipla Ltd. & Anr. ...Respondents
Present:
For Appellant : None
For Respondents : Ms. Archana Sahadeva, Mr. Siddharth Raj Choudhary,
Advocates for R-1
Mr. Nakul Mohta, Mr. Devansh Srivastava, Advocates
for R-2
ORDER
24.02.2023: Today, again on repeated call nobody appeared on behalf of the Appellant. Ld. Counsel for the Respondent submits that it appears that the Appellant is not interested to pursue the matter and this is the reason that on earlier dates also there was none appearance on behalf of the Appellant. -2- The order dated 06.07.2022, reflects that the appeal was adjourned on the request made by Ld. Counsel for the Appellant. Again on 18.07.2022, similarly the appeal was adjourned. Yesterday, i.e. 23.02.2023, there was none appearance on behalf of the Appellant. Ld. Counsel for the Respondents are present. Both the appeals are dismissed due to non-prosecution.
[Justice Rakesh Kumar] Member (Judicial) [Dr. Alok Srivastava] Member (Technical) sr/bm Competition Appeal (AT) Nos. 35, 36 of 2019