National Company Law Appellate Tribunal
Stup Consultants Pvt. Ltd vs Vardhman Infradevelopers Pvt. Ltd on 8 March, 2022
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Company Appeal (AT) (Insolvency) No. 1047 of 2021
IN THE MATTER OF:
Stup Consultants Pvt. Ltd. ...Appellant
Versus
Vardhman Infradevelopers Pvt. Ltd. ...Respondent
Present:
For Appellant: None.
For Respondent: Mr. Parvez, Advocate.
ORDER
(Virtual Mode) 08.03.2022: We have recorded in our earlier order dated 23.02.2022 that in the event no one appears on the next date on behalf of the Appellant, the Appeal may be dismissed for non-prosecution.
Counsel for the Respondent, who is present, submits that he has already informed the Appellant of the date fixed. Inspite of this, none appears for the Appellant. This Appeal is dismissed for non-prosecution.
[Justice Ashok Bhushan] Chairperson [Dr. Alok Srivastava] Member (Technical) Archana/nn