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Judgment
2 paragraphs · 23 words
ORDER
Counsel for the Operational Creditor sought leave of the court for withdrawing the petition. Prayer is allowed. Petition is dismissed as withdrawn.
Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0645
Raj Textiles vs Ashapura Initmates Fasions Ltd
National Company Law Tribunal · Decided on 21 August 2019
- HON’BLE JUDGES
- V. P. Singh, Member (Judicial) · Rajesh Sharma, Member (Technical)
- CASE NUMBER
- C.P.(IB) 1883/(MB) /2019