National Company Law Appellate Tribunal
S. Kiran vs M/S Dyanamic Engineers Limited on 6 August, 2025
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
AT CHENNAI
(APPELLATE JURISDICTION)
Company Appeal (AT) (CH) (Ins) No. 119/2022
(IA No.284 of 2022)
IN THE MATTER OF:
MR. S KIRAN, M/27
Erstwhile Director of
M/s. Muhlenbau Equipments Pvt. Ltd.
No. 22, Crescent Road, High Grounds,
Bengaluru - 560001 ... APPELLANT
Vs
1. M/S. DYNAMIC ENGINEERS LTD.
106, Delhi Chambers, 3439,
Delhi Gate, New Delhi - 110002
2. M/S. MUHLENBAU EQUIPMENTS PVT LTD,
Represented by its IRP
Mr. Konduru Prasanth Raju
B-804, Shriram Suhaana Apartments, Harohalli,
Nagenahalli Gate, Yelahanka,
Bangalore - 560064 ... RESPONDENTS
Present:
For Appellant : No Appearance
For Respondents : Ms. Madhu Yadav, Advocate
For Mr. Rakesh Mohan Sharma, CS - RI
ORDER
(Hybrid Mode) 06.08.2025 Despite repeated calls, none appears for the Appellant, even the order sheet reflects that on many occasions the Appellant has not participated in the proceedings. In that eventuality, we have no other option except to dismiss the appeal.
The Company Appeal (AT) (CH) (Ins) No. 119/2022, would stand 'dismissed' for want of prosecution.
[Justice Sharad Kumar Sharma] Member (Judicial) [Jatindranath Swain] Member (Technical) GKJ/MS/RS Comp. App (AT) (CH) (Ins) No. 119 / 2022 Page 1 of 1