BANK OF INDIA Vs. SHIV VANI ENERGY LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner states that a copy of the petition has been duly served on the respondent as per the tracking report at its Registered Office address of Greater Kailash, New Delhi.

(2.) Notice to show cause for 30th October, 2017 to the respondent be issued as to why this petition be not admitted. Process dasti. List the matter on 30th October, 2017.