BARNET INDIA PVT LTD Vs. DELTRONIX INDIA LTD
LAWS(NCLT)-2017-8-299
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 16,2017

Barnet India Pvt Ltd Appellant
VERSUS
DELTRONIX INDIA LTD Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner applies for withdrawal of the petition with liberty to file fresh one on the same cause of action under the Insolvency and Bankruptcy Code, 2016 or any other remedy in accordance with law.
(2.) The prayer made by the learned counsel is accepted and liberty is granted in terms thereof.;


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