IN RE Vs. SAFAL CONSTURCTION PVT LTD
LAWS(NCLT)-2017-11-808
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 29,2017

IN RE Appellant
VERSUS
Safal Consturction Pvt Ltd Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Ms. Dharmista Raval present for Applicant in IA 371/2017. Learned Counsel appearing for Applicant requested for permission to withdraw the application.I Permission granted, Application is disposed of accordingly.;


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