Counsel representing the applicant present and filed a memo seeking permission to withdraw the application. Heard and perused the memo. The memo is taken on record. In view of the reasons mentioned in the memo and the submissions, the petitioner is permitted to withdraw the application. The matter is closed as withdrawn.
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Mse Financial Services Ltd. ? v. Madras Enterprises Ltd. ?
Mse Financial Services Ltd. ? v. Madras Enterprises Ltd. ?
(National Company Law Tribunal)
Petition Number TCA/46, 47/CAA/2018? | 28-03-2018
Advocate List
- For Petitioner : Shruti Krishnan
- For Respondent : Mr. T.K. Bhaskar Counsel
Bench
- K. Anantha Padmanabha Swamy, Member (Judicial)
- S. Vijayaraghavan, Member (Technical))
Eq Citations
- LQ/NCLT/2018/6960
Head Note
Constitution of India — Arts. 32 and 226 — Dismissal of writ petition — Permission to withdraw writ petition — Granted
