BHAMBRI PRINT PACK Vs. LABORATE PHARMACEUTICAL INDIA LTD
LAWS(NCLT)-2017-10-218
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 27,2017

BHAMBRI PRINT PACK Appellant
VERSUS
LABORATE PHARMACEUTICAL INDIA LTD Respondents

JUDGEMENT

R P Nagrath, Member - (1.) Learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to file fresh petition under the provisions of the Insolvency and Bankruptcy Code, 2016 and other appropriate remedy, if so advised. Ordered accordingly.;


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