CLUES NETWORK PRIVATE LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) After arguing for some time and noticing that the application under Section 131 can be filed within 14 days from the date of decision taken by the Board of Directors as per Rule 77 of the National Company Law Tribunal Rules, 2016, the authorised representative of the petitioner seeks and is permitted to withdraw the instant petition, with liberty to file fresh petition on the same cause of action after removal of the defect.