S CHATTERJEE & CO Vs. GONTERMAN PIPERS (INDIA) LTD

LAWS(NCLT)-2018-1-461

NATIONAL COMPANY LAW TRIBUNAL

Decided on January 17,2018

S Chatterjee And Co Appellant

VERSUS

Gonterman Pipers (India) Ltd Respondents

- (1.) Prayer is allowed. In view of the submissions of the Ld. Counsel for the operational creditor the petition is dismissed as withdrawn.;