RMC READY MIX (INDIA) Vs. AVJ DEVELOPERS (INIDA PVT LTD )
LAWS(NCLT)-2017-10-69
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 09,2017

RMC READY MIX (INDIA) Appellant
VERSUS
AVJ DEVELOPERS (INIDA PVT LTD ) Respondents

JUDGEMENT

M. M. Kumar, Member - (1.) Learned Counsel for the petitioner requests for withdrawal of the petition on account of some technical defect and seeks liberty to file fresh petition on the same cause of action.
(2.) The request made by the learned counsel is accepted. The petition is dismissed as withdrawn with liberty in terms of the prayer made.;


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