AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 24 words
At request of the petitioner, this company petition is dismissed as withdrawn with liberty to file fresh petition on the same cause of action.
Tribunals and CommissionsDivision Bench(2020) 11 NCLT CK 2604
Surender Mohan Bagai vs M/s. ACG Hospitality Pvt. Ltd.
National Company Law Tribunal · Decided on 2 November 2020
- HON’BLE JUDGES
- B.S.V. Prakash Kumar, Actg. President · Hemant Kumar Sarangi, Member (Technical)
- RESULT
- Dismissed
- CASE NUMBER
- (IB)-975(PB)/2020