IN RE Vs. HIRAL HIMANSHU KANAKIA

LAWS(NCLT)-2017-12-390

NATIONAL COMPANY LAW TRIBUNAL

Decided on December 13,2017

IN RE Appellant

VERSUS

Hiral Himanshu Kanakia Respondents

JUDGEMENT

B.S.V. Prakash Kumar, Member - (1.) Cp NO.205/441/NCLT/MB/MAH/2017 For the Petitioner Counsel on the submission made from the ROC side, sought for dismissal of this petition realizing that no offence is made out, this Company Petition is hereby dismissed as withdrawn.;

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