National Company Law Appellate Tribunal
The Registrar Of Companies , Nct Of Delhi ... vs M/S Sri Endarsh Investment And Finance ... on 27 February, 2023
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
COMPANY APPEAL (AT) NO.212 OF 2020
In the matter of:
Registrar of Companies Appellant
Vs
Sri Endrash Investment and Finance Pvt Ltd Respondent
For Appellant: Mr Shashank Bajpai, Advocate.
For Respondent: None.
ORDER
27.02.2023: On call when appeal was taken up, a prayer was made by Mr. Shashank Bajpai, learned proxy counsel for adjourning the appeal on the ground of personal difficulty of learned counsel for the appellant. On going through the order sheet it is evident that continuously on 29.8.2022, 9.11.2022 and lastly on 14.12.2022 on the same ground adjournment was sought for and appeal was adjourned. It further appears that earlier there was a direction to bring on record the order of Hon'ble Supreme Court . However, the record does not reflect as to whether such order was placed. Be that as it may, considering the fact that this is the fourth consecutive occasion on which prayer was made for adjournment, we are not inclined to accede to such request. It appears that the appellant is not interested to pursue the appeal.
Be that as it may the appeal stands dismissed due to non-prosecution.
(Justice Rakesh Kumar) Member (Judicial) (Dr.Alok Srivastava) Member (Technical) Bm/gc