JAYESHKUMAR ARVINDBHAI POPAT (JALARAM COTTON & PROTEINS LTD ) Vs. KOTAK MAHINDRA BANK LTD & ORS
LAWS(NCLT)-2017-10-32
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 04,2017

Jayeshkumar Arvindbhai Popat (Jalaram Cotton And Proteins Ltd ) Appellant
VERSUS
Kotak Mahindra Bank Ltd And Ors Respondents

JUDGEMENT

Manorama Kumari, Member - (1.) Learned Advocate Mr. Mohit Gupta with Learned Advocate Mr. Karan Valecha i/b A.R. Gupta & Associates present for Corporate Debtor/ Applicant. Learned Advocate Mr. Lalit Patel present for Respondent No.l. Learned Advocate Mr. Dhruvik Patel i/b Learned Advocate Mr. Kalpesh Patel present for Respondent (HDB Finance). Learned Advocate Mr. Dharmvir Gosai present for Respondent (Tata Capital Financial Services Ltd).
(2.) Respondent no. 1 has filed further affidavit in opposition of the petition, the copy of the same has been served on Petitioner, petitioner did not wish to file any rejoinder to the same.
(3.) The petitioner has also submitted the status of the winding up proceedings pending before Hon'ble High Court of Gujarat.;


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