IFCI LIMITED Vs. JAI BALAJI INDUSTRIES LIMITED

LAWS(NCLT)-2017-12-76

NATIONAL COMPANY LAW TRIBUNAL

Decided on December 06,2017

IFCI LIMITED Appellant

VERSUS

Jai Balaji Industries Limited Respondents

- (1.) Prayer is allowed. Petition is dismissed as withdrawn. All the pending I.As, if any, is also dismissed accordingly.;