IN RE Vs. CAPE BUILDERS PVT LTD
LAWS(NCLT)-2018-2-275
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 19,2018

IN RE Appellant
VERSUS
Cape Builders Pvt Ltd Respondents

JUDGEMENT

Mohd Sharief Tariq, Member - (1.) Matter is called. No representation on behalf of both the parties. As seen from the order dated 23.01.2018, there was no representation on behalf of the Petitioner. It appears that the Petitioner is not interested to pursue the matter. The petition is dismissed in default.;


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