IN RE Vs. TINNEVELLY TUTICORIN INVESTMENTS LTD
LAWS(NCLT)-2017-12-407
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 13,2017

IN RE Appellant
VERSUS
Tinnevelly Tuticorin Investments Ltd Respondents

JUDGEMENT

- (1.) Id. Counsel for the petitioners and the Intervener in person are present. CANo 451/KB/2017 has been filed by the Intervener Amrex Marketing Private Ltd.
(2.) Applicant has prayed that he mTy be permttS to withdraw the petition. Prayer is allowed. C.A.No. 451/KB/2017 is dismissed as withdrawn.
(3.) Petitioner is directed to file List of Dates and Synopsis within 7 days from today. List on 14/01/2018 for hearing.;


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