IN RE Vs. HYTHRO POWER CORPORATION LTD
LAWS(NCLT)-2017-5-111
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 15,2017
IN RE
Appellant
VERSUS
HYTHRO POWER CORPORATION LTD
Respondents
JUDGEMENT
- (1.) Learned counsel for the Petitioner applies for withdrawal of the Petition as the Petition is incomplete. Dismissed as withdrawn being incomplete.;
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