YOGESHKUMAR ARVINDKUMAR PATEL Vs. VADODARA STOCK EXCHANGE LTD AND ANR
LAWS(NCLT)-2017-11-506
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 15,2017

Yogeshkumar Arvindkumar Patel Appellant
VERSUS
Vadodara Stock Exchange Ltd And Anr Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned FCA Mr. Kiran Shah present for Applicant. Learned Advocate Mr. SS Israni present for Original petitioner. Learned Advocate Mr. Rakesh Sharma present for Original Respondent no. 1.
(2.) Learned FCA for applicant withdraw the application on the ground that applicant is not available to file intervening application, with liberty to file fresh application.
(3.) Permission granted.;


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