IMPRESSIONS SERVICES PVT LTD Vs. TIRUPATI BUILDING & OFFICES PVT LTD

LAWS(NCLT)-2017-12-197

NATIONAL COMPANY LAW TRIBUNAL

Decided on December 19,2017

IMPRESSIONS SERVICES PVT LTD Appellant

VERSUS

TIRUPATI BUILDING And OFFICES PVT LTD Respondents

- (1.) Learned counsel for the petitioner states that no cause of action is left as the petitioner has been paid its dues. Dismissed as withdrawn.;