IN RE Vs. JOUVE INDIA PVT LTD
LAWS(NCLT)-2018-1-475
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 09,2018

IN RE Appellant
VERSUS
Jouve India Pvt Ltd Respondents

JUDGEMENT

- (1.) Pcs representing the applicant present and filed a memo to withdraw the petition. Representative of the Official Liquidator present and stated that they had appointed a Chartered Accountant for the purpose of auditing the affairs of the first transferor company. PCS representing the applicant is directed to pay Rs.50,000/- towards the fees for the Chartered Accountant. Heard and perused the memo. The prayer is admitted. Hence, the matter is closed as withdrawn.;


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