RAJIV KUMAR & ANR Vs. ECNON RESIDENCY BUILDCON PVT LTD
LAWS(NCLT)-2017-8-402
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 29,2017

Rajiv Kumar And Anr Appellant
VERSUS
Ecnon Residency Buildcon Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner applies for withdrawal of the petition with liberty to file fresh one on the same cause of action under the Insolvency and Bankruptcy Code, 2016 or any other remedy in accordance with law.
(2.) The prayer made by the learned counsel is accepted and liberty is granted in terms thereof.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.