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Judgment
2 paragraphs · 23 words
ORDER
80.
C.P.(IB)-3889(MB)/2019 Misc. Application No. 2103/2019 is allowed. C.P. No. 3889/2018 is dismissed as withdrawn in view of the consent terms filed.
Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0818
Gupshup Technology India Pvt. Ltd. vs Mobisoft Technology India Pvt Ltd
National Company Law Tribunal, Mumbai · Decided on 19 August 2019
- HON’BLE JUDGES
- Shyam Babu Gautam, Member (Technical) · Bhaskara Pantula Mohan, Member (Judicial)
- CASE NUMBER
- C.P.(IB)-3889(MB)/2019