BHARAT ALUMINIUM CO LTD Vs. SHREE CEMENT LTD
LAWS(NCLT)-2017-5-24
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 08,2017

BHARAT ALUMINIUM CO LTD Appellant
VERSUS
Shree Cement Ltd Respondents

JUDGEMENT

M. M. Kumar, Member - (1.) Learned counsel for the petitioner at the outset has requested for withdrawal of the petition on the ground that dispute between the parties stand settled.
(2.) We order accordingly. Consequently, the petition is dismissed as withdrawn.;


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