Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0811

Capveda Capital (India) Advisory Pvt. Ltd.

National Company Law Tribunal · Decided on 2 August 2019

HON’BLE JUDGES
V. P. Singh, Member (J) · Rajesh Sharma, Member (T)
CASE NUMBER
C.P. (IB)-1451(MB)/2018

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Judgment

3 paragraphs · 38 words

ORDER

Counsel for the Corporate Applicant sought leave of the court for withdrawing the petition with liberty to file a fresh petition. Prayer is allowed.

The petition is dismissed as withdrawn with liberty to file a fresh petition.