SH MAHESH ARYA Vs. MAX MALL PVT LTD
LAWS(NCLT)-2017-12-929
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 08,2017

Sh Mahesh Arya Appellant
VERSUS
Max Mall Pvt Ltd Respondents

JUDGEMENT

- (1.) Both parties confirm that a settlement has been made and nothing further survives. In view of the same, Ld. Counsel for the Petitioner submits that he has instructions to withdraw the present petition. Dismissed as withdrawn.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.