IN RE Vs. BPL TELECOM PVT LTD
LAWS(NCLT)-2018-2-225
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 12,2018

IN RE Appellant
VERSUS
BPL TELECOM PVT LTD Respondents

JUDGEMENT

- (1.) Counsel for the applicant present and filed a memo seeking permission to withdraw the petition. The memo is taken on record. The prayer is granted with a liberty to file fresh petition. The matter is closed as withdrawn.;


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