PANKAJ JAIN Vs. JHPL HOLDINGS PVT LTD, &ORS

JUDGEMENT

(1.) This is an application for withdrawal of CP 75(ND)/2015 which was filed before the Company Law Board and has been received by way of transfer by the NCLT. Notice of the application has been accepted by Mr. Vipul Ganda, Ld. Counsel for the non-applicant No serious objection has been raised to allow prayer for withdrawal of the petition.

(2.) In view of the above, the application is allowed. CP 75(ND)/2015 is permitted to be withdrawn. Dismissed as withdrawn.