MAXSUN MARINE SERVICES FZE Vs. DOLPHIN OFFSHORE ENTERPRISES (I) LTD
LAWS(NCLT)-2017-7-547
NATIONAL COMPANY LAW TRIBUNAL
Decided on
July 25,2017
MAXSUN MARINE SERVICES FZE
Appellant
VERSUS
DOLPHIN OFFSHORE ENTERPRISES (I) LTD
Respondents
JUDGEMENT
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(1.) Cp No. 1219/ I&BF/NCLT/MB/MAH/2017 First Call:
(2.) Pass Over for filing withdrawal memo. Second Call:
(3.) On die memo of withdrawal filed by the Petitioner Counsel, this Petition is hereby dismissed as withdrawn, giving liberty to Petitioner to proceed in accordance with law.;
(2.) Pass Over for filing withdrawal memo. Second Call:
(3.) On die memo of withdrawal filed by the Petitioner Counsel, this Petition is hereby dismissed as withdrawn, giving liberty to Petitioner to proceed in accordance with law.;
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