IN RE Vs. SAFAL CONSTURCTION PVT LTD
LAWS(NCLT)-2018-1-551
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 10,2018

IN RE Appellant
VERSUS
Safal Consturction Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned Advocate Ms. Dharmishta Raval present for Applicant. : Learned Counsel appearing for applicant sought permission to withdraw the application IA 341/2017. Permission granted. Application is disposed of accordingly;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.