MADHU SUDAN DALMIA Vs. AVIS TIE-UP PVT LTD
LAWS(NCLT)-2018-1-18
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 15,2018

Madhu Sudan Dalmia Appellant
VERSUS
Avis Tie-Up Pvt Ltd Respondents

JUDGEMENT

- (1.) Prayer is allowed. Petition is dismissed as withdrawn.;


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