GAURAV MONGA Vs. UNITECH LIMITED
LAWS(NCLT)-2017-12-311
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 19,2017

Gaurav Monga Appellant
VERSUS
UNITECH LIMITED Respondents

JUDGEMENT

- (1.) Against the respondent company, Hon'ble the Supreme Court is seized of the matter and the petitioner/ Operational Creditor may file an appropriate application there, if so advised. However, learned counsel for the petitioner states that permission be granted to withdraw the petition at this stage with liberty to file the same later. Dismissed as withdrawn with liberty as mentioned above.;


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