SOURABH BIO TECH Vs. GPI TEXTILES LIMITED
LAWS(NCLT)-2017-11-571
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 17,2017

Sourabh Bio Tech Appellant
VERSUS
Gpi Textiles Limited Respondents

JUDGEMENT

R. P. Nagrath, Member - (1.) In view of the technical defect in the Demand Notice having been sent by the Advocate, learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to file fresh one on the same cause of action, if so advised.;


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