NARINDRA & NARINDRA STEEL CORPORATION Vs. ISOLUX CORSAN INDIA ENGINEERING & CONSTRUCTION PVT LTD
LAWS(NCLT)-2017-11-341
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 07,2017

Narindra And Narindra Steel Corporation Appellant
VERSUS
Isolux Corsan India Engineering And Construction Pvt Ltd Respondents

JUDGEMENT

R. P. Nagrath, Member - (1.) In view of the technical defect of the notice being sent by the Advocate and not by the petitioner, learned counsel for petitioner seeks and permitted to withdraw the instant petition with liberty to file fresh petition on the same cause of action. Therefore, the instant petition stands dismissed as withdrawn with the liberty aforesaid.;


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