SREI INFRASTRUCTURE FINANCE LIMITED Vs. AVANTHA HOLDINGS LIMITED
LAWS(NCLT)-2017-9-253
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 18,2017

Srei Infrastructure Finance Limited Appellant
VERSUS
Avantha Holdings Limited Respondents

JUDGEMENT

- (1.) Learned Counsel for the Petitioner seeks and is granted one-week time to seek instruction with regard to the impleadment of M/s. Corba West Power Company Ltd. detach the Principal Borrowers. List for further consideration on 26th September 2017.;


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