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Judgment
1 paragraphs · 23 words
Counsel for the Applicant is present and prayed to withdraw the Application. The Prayer is allowed. Therefore, the Application is dismissed as withdrawn.
Tribunals and CommissionsDivision Bench(2019) 10 NCLT CK 0697
A R Ramasubramania Raja (IRP) (Weewinn Tex Processorr India Pvt Ltd)
National Company Law Tribunal · Decided on 3 October 2019
- HON’BLE JUDGES
- Ch. Mohd Sharief Tariq, Member (Judicial) · Anil Kumar B, Member (Technical)
- RESULT
- Dismissed
- CASE NUMBER
- MA/1045/2019 in CP/1135/IB/2018