SAVITA GUPTA Vs. AFFINITY BEAUTY SALON PVT LTD
LAWS(NCLT)-2017-7-239
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 18,2017

SAVITA GUPTA Appellant
VERSUS
Affinity Beauty Salon Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner applies for withdrawal of the petition. As per the statement made at the bar he has instructions to do so. Consequently, the petition is dismissed as withdrawn.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.