JUDGEMENT
-
(1.) Cp No. 1598/I&BP/NCLT/MB/MAH/2017 The Counsel for the Petitioner as well as the Corporate Debtor are present. For the professional appearing on behalf of the Petitioner has sought for withdrawal of the Company Petition, this Company Petition is hereby dismissed as withdrawn with liberty to the Petitioner to approach before appropriate Forum of law.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.