ANIL SHARMA AND ORS Vs. TIRUPATI CERAMICS LTD
LAWS(NCLT)-2017-10-454
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 26,2017

Anil Sharma And Ors Appellant
VERSUS
Tirupati Ceramics Ltd Respondents

JUDGEMENT

R.P. Nagrath, Member - (1.) The applicant seeks to withdraw the application as the persons concerned to whom prayer for necessary directions has been made are not impleaded as parties, with liberty to file fresh application for the same cause. Dismissed as withdrawn with liberty aforesaid.;


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