LAJJYA STEELS LIMITED Vs. MAHAJAN ENGINEERING WORKS PVT LTD
LAWS(NCLT)-2017-9-333
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 06,2017

Lajjya Steels Limited Appellant
VERSUS
MAHAJAN ENGINEERING WORKS PVT LTD Respondents

JUDGEMENT

R.P. Nagrath, Member - (1.) Learned counsel for the petitioner seeks to withdraw the instant petition with liberty to file fresh petition with better particulars especially with regard to the previous entries of the ledger book of the account of respondent which is stated to be a running account.
(2.) Having heard the counsel for the parties, the petition is allowed to be withdrawn with liberty to file fresh petition on the same cause of action.;


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