National Company Law Appellate Tribunal
Owk Madhu Manohara Rao vs Lakshmi Transcon Private Limited ... on 12 November, 2024
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT) (CH) (Ins) No.152/2024
(IA No. 405/2024)
In the matter of:
Owk Madhu Manohara Rao ... Appellant
V
Lakshmi Transcon Pvt. Ltd. Rep by
Shri P V Narayana Rao, Liquidator & 6 Ors. ....Respondents x
Present :
For Appellants : No Appearance
For Respondents : Mr. C V Shailendran, Mr. K. Manivannan,
Advocates, For R1
ORDER
(Hybrid Mode) 12.11.2024:
The appellant has shown lack of interest in pursuing the appeal. Even despite of issuance of notices, by an order dated 17.10.2024, none appears as of today. The 'appeal' would stand 'dismissed' for 'want of prosecution'.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) SN/TM/MS Comp App (AT) (CH) (Ins) No. 152/2024 Page 1 of 1