VYOMA TECHNOLOGIES PVT LTD Vs. SECRETARY, MINISTRY OF CORPORATE AFFAIRS
LAWS(NCLT)-2017-11-704
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 23,2017

Vyoma Technologies Pvt Ltd Appellant
VERSUS
Secretary, Ministry Of Corporate Affairs Respondents

JUDGEMENT

Ratakonda Murali, Member - (1.) The petition was listed before the Bench for Admission. When the matter was taken up, the counsel for the Petitioner filed a memo requesting the Tribunal to permit the company to withdraw the petition.
(2.) The memo is taken on record. Since, Company decided to withdraw the petition. Permission is granted to the petitioner to withdraw the petition. Accordingly, Petition is dismissed as withdrawn.;


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