SHREE TRADING COMPANY Vs. K T C FOODS PVT LTD
LAWS(NCLT)-2017-12-11
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 01,2017

SHREE TRADING COMPANY Appellant
VERSUS
K T C FOODS PVT LTD Respondents

JUDGEMENT

R.P. Nagrath, Member - (1.) Due to technical defect in the Demand Notice, learned counsel for the petitioner seeks and is permitted to withdraw the instant petition with liberty to file fresh one on the same cause of action. Ordered accordingly.;


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