TITGARH WAGONE LTD Vs. VEDANTA LIMITED
LAWS(NCLT)-2018-1-387
NATIONAL COMPANY LAW TRIBUNAL
Decided on
January 03,2018
Titgarh Wagone Ltd
Appellant
VERSUS
Vedanta Limited
Respondents
JUDGEMENT
M.K. Shrawat, Member -
(1.) Cp 1476/I&BC/NCLT/MB/MAH/2017
From the side of the Petitioner placed on record No Dues Certificate dated 16.12.2017. As a consequence, seeking permission to withdraw the Petition. The No Dues Certificate to be made part of the Record.
(2.) Petition is disposed of accordingly.;
(2.) Petition is disposed of accordingly.;
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