SUNIL PARMANAND KEWALRAMANI & ANR Vs. MODILET HOLDING PVT LTD & ORS
LAWS(NCLT)-2017-9-459
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 28,2017

Sunil Parmanand Kewalramani And Anr Appellant
VERSUS
Modilet Holding Pvt Ltd And Ors Respondents

JUDGEMENT

M K Shrawat, J. - (1.) The Learned Representatives of both the sides are present,
(2.) The Learned Representative from the side of the Petitioner stated that as per the instructions from the Petitioner, the matter is to be withdrawn. Therefore he seeks permission to withdraw the Petition. Granted.
(3.) The Petition is disposed of as Withdrawn. Consigned to the Records.;


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