UV ASSET RECONSTRUCTION COMPANY Vs. DSC LTD
LAWS(NCLT)-2017-7-208
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 13,2017

UV ASSET RECONSTRUCTION COMPANY Appellant
VERSUS
DSC LTD Respondents

JUDGEMENT

- (1.) Learned Counsel for the petitioner states that she has instructions to apply for withdrawal of the petition. Prayer made by the learned Counsel for the petitioner is accepted. No objection has been raised by respondent.
(2.) Accordingly, the petition is dismissed as withdrawn.;


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