G C KOTHARI Vs. DUNCANS INDUSTRIES LTD

LAWS(NCLT)-2017-9-115

NATIONAL COMPANY LAW TRIBUNAL

Decided on September 19,2017

G C KOTHARI Appellant

VERSUS

DUNCANS INDUSTRIES LTD Respondents

- (1.) Permission is granted. Petition is dismissed as withdrawn with liberty to the petitioner to file afresh.;