TANUSHRI ENTERPRISES Vs. DHIRGLOBAL INDUSTRIA (P) LTD
LAWS(NCLT)-2017-7-284
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 21,2017

Tanushri Enterprises Appellant
VERSUS
Dhirglobal Industria (P) Ltd Respondents

JUDGEMENT

- (1.) Learned Counsel of the petitioner is present and represents that the matter is settled out of the court and seeks time to file the application seeking for withdrawal of the petition.
(2.) For the said purpose, the matter is adjourned. Posted on 24th July 2017.;


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