MAHESHWARI LOGISTIC LTD Vs. VIMAL COAL PVT LTD
LAWS(NCLT)-2018-1-479
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 18,2018

Maheshwari Logistic Ltd Appellant
VERSUS
Vimal Coal Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned PCS Mr. Shilpi Thappar present for Operational Creditor/Petitioner. None present for Respondent. Proof of service of notice of date of hearing on Respondent filed. Petitioner filed Purshis seeking permission to withdraw petition. Petitioner is permitted to withdraw petition. Petition is disposed of as withdrawn.;


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