IN RE Vs. MEW ELECTRICALS LTD

JUDGEMENT

(1.) Learned Advocate Mrs. Swati Soparkar present for Applicant. Learned Counsel appearing for applicant requested not no pronounce the order on the ground that company resolved not to go ahead with the scheme of Amalgamation. i Applicant transferor company filed additional affidavit along with resolution of the Board. I H I Hence, Applicant is permitted to withdraw the application.

(2.) Application is disposed of as withdrawn.