TATA POWER TRADING COMPANY LTD Vs. INDSUR GLOBAL LTD
LAWS(NCLT)-2017-7-472
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 06,2017

Tata Power Trading Company Ltd Appellant
VERSUS
Indsur Global Ltd Respondents

JUDGEMENT

- (1.) Cp No. 1097/ I&BF/NCLT/MB/MAH/2017
(2.) The Petitioner Counsel having filed Memo of withdrawal based on Consent
(3.) Terms arrived in between the Petitioner and the Corporate Debtor, at request of the;


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