WAVELENGTH INTERNATIONAL Vs. SRS MEDITECH LIMITED
LAWS(NCLT)-2017-11-376
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 09,2017

Wavelength International Appellant
VERSUS
Srs Meditech Limited Respondents

JUDGEMENT

R. P. Nagrath, Member - (1.) After arguing the case for some time, the learned counsel for the petitioner seeks and is permitted to withdraw the instant petition due to some technical defect with liberty to file fresh petition on the same cause of action. Dismissed as withdrawn with liberty aforesaid.;


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