MAAN ENTERPRISES Vs. BEST FOODS LTD
LAWS(NCLT)-2017-11-395
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 10,2017

MAAN ENTERPRISES Appellant
VERSUS
BEST FOODS LTD Respondents

JUDGEMENT

- (1.) Because of the technical defect in the demand notice, the learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to file fresh one on the same subject matter, if so advised.;


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