1.From the side of the Petitioner the Learned Counsel and one of the Petitioner is present in person. Placed on record a Praecipe dated 17.04.2017 seeking withdrawal of the Petition.
2.On the other hand from the side of the Respondents, the Respondent No. 2 is present in person and stated that some of the grievance of payment is not resolved. Therefore, the withdrawal of the Petition should not be permitted.
3.However, Order sheet reflects that on number of occasions, Respondents Counsel is not present, hence the Respondent is asked to take legal advice whether is there any provision by which the Petitioner can be stopped from withdrawing the Petition Time is granted so that the Respondents can answer this legal question. Adjourned to1stMay, 2017.
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Parties v. Shree Swami Samarth Fishenis Pvt. Ltd
Parties v. Shree Swami Samarth Fishenis Pvt. Ltd
(National Company Law Tribunal)
CP/TCP/CSP/CSA/TCSP/TCSA/No. 44/(MAH)/2014? | 17-04-2017
Advocate List
Bench
- M.K. Shrawat, J.M.)
Eq Citations
- LQ/NCLT/2017/2010
Head Note
Constitution of India — Art. 32 — Petition seeking withdrawal — Respondent seeking legal advice whether Petitioner can be stopped from withdrawing Petition — Time granted to Respondent to answer legal question
