IN RE Vs. ST JOHN MARINE LINES PVT LTD
LAWS(NCLT)-2017-12-717
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 19,2017

IN RE Appellant
VERSUS
St John Marine Lines Pvt Ltd Respondents

JUDGEMENT

- (1.) Counsel for the applicant present and wanted to withdraw the petition. Permitted to withdraw the petition with a liberty to file a fresh petition, if necessary. Hence, the matter is disposed of as closed.;


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