STATE BANK LTD Vs. BHUSAN STEEL LTD
LAWS(NCLT)-2017-7-194
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 13,2017

STATE BANK LTD Appellant
VERSUS
BHUSAN STEEL LTD Respondents

JUDGEMENT

- (1.) Learned Counsel for the respondent states that objection in writing would be necessary and a short adjournment for the purpose is requested. Objection, if any, be filed on or before 17th July, 2017.
(2.) List the matter for arguments on 19th July, 2017.;


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