JUDGEMENT
-
(1.) Learned Advocate Mr. Priyank Dave i/b Learned Advocate Mr. Jaimin Dave present for Operational Creditor/Petitioner. None present for Respondent.
(2.) Petitioner Counsel filed purshis seeking permission to withdraw on the ground that matter is settled enclosing the consent terms. Permission granted.
(3.) Petition is disposed of as withdrawn.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.