SUNRISE 14 A/S, DENMARK Vs. MUSKAAN POWER INFRASTRUCTURE LTD

LAWS(NCLT)-2017-11-230

NATIONAL COMPANY LAW TRIBUNAL

Decided on November 30,2017

SUNRISE 14 A/S, DENMARK Appellant

VERSUS

MUSKAAN POWER INFRASTRUCTURE LTD Respondents

JUDGEMENT

- (1.) Ca No.186/2017 The application rendered infructuous as the relief sought has been granted by restoring the electricity connection. The instant application is, therefore, dismissed as infructuous.;

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