IN RE Vs. K K FOREX PVT LTD
LAWS(NCLT)-2018-1-747
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 22,2018

IN RE Appellant
VERSUS
K K Forex Pvt Ltd Respondents

JUDGEMENT

B S V Prakash Kumar, Member - (1.) Cp No.437/252/NCLT/MB/MAH/2m7 On the professional appearing on behalf of the company having stated to withdraw this Petition filed under Section 252(3) of the Companies Act, 2013, this Company petition is hereby dismissed as withdrawn with liberty to file a fresh.;


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