UNION BANK OF INDIA Vs. ERA INFAR ENGINEERING LIMITED
LAWS(NCLT)-2017-7-364
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 25,2017

UNION BANK OF INDIA Appellant
VERSUS
ERA INFAR ENGINEERING LIMITED Respondents

JUDGEMENT

R Varadharajan, Member - (1.) In view of winding up proceedings pending before the Hon'ble High Court against the Corporate Debtor, Learned Counsel for the parties made their submissions in relation to jurisdictional issue as to whether this Tribunal can proceed with the Insolvency proceedings. Heard, Order reserved.;


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