AHLUWALIA CONSTRUCTION GROUP Vs. OSL HEALTH HOLDINGS CARE LTD
LAWS(NCLT)-2017-5-256
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 26,2017

Ahluwalia Construction Group Appellant
VERSUS
Osl Health Holdings Care Ltd Respondents

JUDGEMENT

- (1.) Matter is heard. At the request of the Learned Counsel for the Petitioner, matter is adjourned to 30.5.2017 for seeking instructions regarding withdrawal of the Petition.
(2.) Post the matter on 30.5.2017.;


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