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Judgment
4 paragraphs · 93 words
ORDER
The petition has been filed for voluntary liquidation of the Company. All steps towards the same have been initiated by the liquidator, Mr. Hemant Sharma. However, in a meeting convened on 5th September, 2018 a resolution was passed for withdrawing the petition for voluntary liquidation as the opportunity to revive the business of the company. The Voluntary Liquidator is present in court and confirms the same and has no objection to the prayer being allowed.
Accordingly, this petition for voluntary liquidation is hereby being permitted to be withdrawn.
Petition disposed off accordingly.