PLOYVALENT DIGITAL SERVICES PVT LTD Vs. BLING EVENTS PVT LTD
LAWS(NCLT)-2017-10-236
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 11,2017

PLOYVALENT DIGITAL SERVICES PVT LTD Appellant
VERSUS
BLING EVENTS PVT LTD Respondents

JUDGEMENT

R P Nagrath, Member - (1.) Due to some formal defects i.e. inadvertent incorrect date mentioned in the resolution and regarding mode of sending demand notice, learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to file fresh petition on the same cause of action.;


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