MUSSADI LAL KISHAN LAL Vs. AMIRA PURE FOODS PVT LTD
LAWS(NCLT)-2017-7-280
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 21,2017

MUSSADI LAL KISHAN LAL Appellant
VERSUS
AMIRA PURE FOODS PVT LTD Respondents

JUDGEMENT

- (1.) Learned Counsel for parties are present. Learned Counsel for the petitioner represent that the matter is settled out of court and that the application seeking for withdrawal will be filed. Ufarfime is given for the said purpose.
(2.) Post the matter on 25th July 2017 for filing the necessaryIseeking withdrawal.;


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