KRANTI KUMAR CHADDA Vs. CHANGER VIDYUT KRANTI PRIVATE LIMITED
LAWS(NCLT)-2017-11-331
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 06,2017

Kranti Kumar Chadda Appellant
VERSUS
Changer Vidyut Kranti Private Limited Respondents

JUDGEMENT

R.P. Nagrath, Member - (1.) (Oral) Mr. Mast Ram, Practising Company Secretary filed Memo of Appearance for respondent No. 2. After arguing the case for some time, the authorised representative of the petitioner seeks and is permitted to withdraw the instant petition with liberty to file the fresh petition with better particulars. Dismissed as withdrawn with liberty aforesaid.;


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