IDBI BANK Vs. JAYPEE INFRATECH
LAWS(NCLT)-2017-10-298
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 26,2017

Idbi Bank Appellant
VERSUS
JAYPEE INFRATECH Respondents

JUDGEMENT

H P Chaturvedi, Member - (1.) Cp NO.(1B) 77/ALD/2017, C A NO. 166/2017
(2.) Sh. Abhishek Anand, Advocate for the Resolution Professional. Sh. Pradeep Singh Sisodia, Central Government Standing Counsel for the Central Government, Ministry- of Corporate Affairs. Sh. Amit Pratap Singh, Official for the Insolvency & Bankruptcy Board of India (IBBI) .
(3.) The reply affidavit to the present petition is filed by the IBBI. Sh. Abhishek Anand, representing the RP seeks time to file rejoinder.;


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