AHLUWALIA CONSTRUCTION GROUP Vs. OSL HEALTH HOLDINGS CARE LTD
LAWS(NCLT)-2017-5-272
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 30,2017

Ahluwalia Construction Group Appellant
VERSUS
Osl Health Holdings Care Ltd Respondents

JUDGEMENT

M. M. Kumar, Member - (1.) Learned Counsel for the Petitioner states that he has instructions to withdraw the Petition.
(2.) We accept the prayer and also permit to file fresh application on the same cause of action, if such a necessity arises after complying with all statutory provisions.
(3.) The Petition shall stand disposed of.;


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