CAPITAL FIRST LTD Vs. SURGE MEDIA PVT LTD & ANR
LAWS(NCLT)-2017-8-31
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 02,2017

Capital First Ltd Appellant
VERSUS
SURGE MEDIA PVT LTD And ANR Respondents

JUDGEMENT

- (1.) Learned. Counsel for the petitioner requests for withdrawal of the petition by stating that she has instructions to do so.
(2.) Accordingly, the petition is dismissed as withdrawn with liberty to file fresh one on the same cause of action under the provisions of Insolvency & Bankruptcy Code, 2016 and other notifications issued thereunder. Dismissed as withdrawn and the liberty is granted as prayed.;


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