ICICI BANK LTD Vs. TIRUPATI INKS LTD & ORS
LAWS(NCLT)-2017-8-421
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 30,2017

ICICI BANK LTD Appellant
VERSUS
TIRUPATI INKS LTD And ORS Respondents

JUDGEMENT

- (1.) Notice to show cause for 14th September, 2017 to the respondent be issued as to why this petition be not admitted. Notice be served at all the three addresses given in the memo of parties.
(2.) Learned Counsel for the petitioner shall also effect service by dasti service and by e-mail as per the address given in the master data. List the matter on 14th September, 2017.;


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