STATE BANK OF INDIA Vs. BHUSHAN ENERGY LIMITED
LAWS(NCLT)-2017-12-505
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 15,2017

STATE BANK OF INDIA Appellant
VERSUS
BHUSHAN ENERGY LIMITED Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner states that further time be granted with regard to replacement of Interim Resolution Professional by suggesting some other name. Let the needful be done before the adjourned date. List for further consideration on 19.12.2017.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.