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Judgment
2 paragraphs · 18 words
IA-1426/2023: For the reasons stated therein, the IA-1426/2023 is allowed.
The Company Petition IB-181(PB)/2020 is dismissed, as withdrawn.
Tribunals and CommissionsDivision Bench(2023) 03 NCLT CK 3831
Vishal Engineering Company vs Lexus India Ltd.
National Company Law Tribunal · Decided on 14 March 2023
- HON’BLE JUDGES
- Ashok Kumar Bhardwaj, Member (J) · L. N. Gupta, Member (T)
- RESULT
- Allowed
- CASE NUMBER
- (IB)-181(PB)/2020, New IA-1426/2023