Punjab-Haryana High Court
M/S Balaji Ispat Udyog Faridabad vs M/S Tecpro Systems Ltd Bhiwadi & Ors on 6 April, 2015
Author: Amit Rawal
Bench: Amit Rawal
ARCHANA ARORA
2015.04.07 15:03
I attest to the accuracy and
authenticity of this document
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CP No. 95 of 2014
Date of Decision: April 6, 2015
M/s Balaji Ispat Udyog Faridabad
....... Petitioner
Versus
M/s Tecpro Systems Ltd.Bhiwadi and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
Present:- Mr. Shiv Kumar, Advocate
for the petitioner.
Mr. Ankit Sibbal, Advocate
for the respondents.
****
AMIT RAWAL, J (ORAL)
Learned counsel for the petitioner seeks permission to withdraw the Company petition with permission to file the same in a Court having territorial jurisdiction after sending a legal notice at the registered office of the Company.
In view of the prayer made above, the Company Petition is dismissed as withdrawn with liberty to file afresh.
(AMIT RAWAL) JUDGE April 6, 2015 archana