OETKER INDIA PVT LTD Vs. LAKSH FOODS PVT LTD
LAWS(NCLT)-2017-12-925
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 08,2017

Oetker India Pvt Ltd Appellant
VERSUS
Laksh Foods Pvt Ltd Respondents

JUDGEMENT

- (1.) Ld. Counsel for the Petitioner submits that he wishes to withdraw the present petition on account of certain technical defects with liberty to file afresh on the same cause of action.
(2.) Liberty granted.
(3.) Dismissed as withdrawn.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.