HASHMUKH RAVARIA Vs. POWER POINT CARTRIDGES PVT LTD
LAWS(NCLT)-2017-7-548
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 25,2017

Hashmukh Ravaria Appellant
VERSUS
Power Point Cartridges Pvt Ltd Respondents

JUDGEMENT

M K Shrawat, J. - (1.) Learned Representative from the side of the Petitioner is present.
(2.) Considering the smallness of the debt i.e. Rs. 2,09,260/- (principle + interest) , the Petitioner is seeking permission to withdraw the Petition as duly noted in the withdrawal memo.
(3.) Permission is granted.;


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