Tribunals and CommissionsDivision Bench(2023) 07 NCLT CK 3494

M/s. Leap India Private Limited vs Transport Corporation of India Limited

National Company Law Tribunal · Decided on 3 July 2023

HON’BLE JUDGES
Telaprolu Rajani, Member (Judicial) · Charan Singh, Member (Technical)
CASE NUMBER
CP(IB) No.403/9/HDB/2022

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Judgment

2 paragraphs · 55 words

O R D E R

The Learned counsel for the petitioner filed an application seeking permission to withdraw the application with liberty to pursue remedies available under law. The applicant is permitted to withdraw the application, with a liberty to pursue any other legal remedies under law. Accordingly the application is dismissed and disposed of.